Section 2 in The Orissa Local Fund Service Rules, 1975
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(i)"Act" means the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950);(ii)"Government" means the State Government of Orissa;(iii)[ "Municipality" means a Notified Area Council or a Municipal Council or a Municipal Corporation and includes Orissa State Municipal Council's Union.] [Substituted vide SRO No. 658/99 Orissa Gazette Extraordinary No. 1210 dated 20.8.1999.](iv)"Post" means posts of the Municipalities, Notified Area Councils and the Orissa State Municipal Council's Union which are included in the service from time to time;(v)"Rules" means the Orissa Municipal Rules, 1953;(vi)"service" means the Local Fund Service constituted by the Government;(vii)all other words and expressions used but not defined herein, shall have the same meaning as assigned to them by the Orissa Municipal Act, 1950 and Orissa Municipal Rules, 1953, respectively.Chapter-IConstitution of Local Fund Service
