Section 2 in The Orissa Khadi and Village Industries Board Regulations, 1960
2. Definitions.
(1)In these regulations, unless there is anything repugnant in the subject or context-(i)"Government" means the Government of Orissa;(ii)"Fund" means the fund constituted under Section 23 of the Orissa Khadi and Village Industries Board Act, 1955 (Orissa Act No. 3 of 1955);(iii)"Provident Fund" means the fund specified in Regulation No. 53;(iv)"disciplinary authority" means the authority competent under the regulations to impose a penalty on an employee of the Board.(2)All other words and expressions used but not defined in these regulations shall have the meanings respectively assigned to them in the Orissa Khadi and Village Industries Board Act, 1955 (Orissa Act No. 3 of 1956) and the rules made thereunder and the respective codes and rules of the Government of Orissa.(3)Government reserve the right either to suspend or modify any of the provisions in the Regulations if at any time it is considered so expedient.
