- In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Goshala Act, 1961 (Orissa Act 1 of 1962);(b)"Chairman", "Vice-Chairman", "Secretary" and "Treasurer" shall mean the Chairman, Vice-Chairman, Secretary and Treasurer, respectively of the Federation elected under Sub-rule (11) of Rule 4;(c)"Collector" means the Chief Officer-in-charge of the revenue administration of a district;(d)"Committee" means the committee constituted under Sub-rule (1) of Rule 17;(e)"Form" means a form appended to these rules;(f)"Government" means the State Government of Orissa;(g)"Section" means a section of the Act;(h)All other words and expressions used herein but not defined shall have the meaning as has been respectively assigned to them in the Act.
