Section 3(g) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(g)"works department" means a department of the State Government, a public undertaking, a local authority, or a cooperative society registered under the Madhya Pradesh Cooperative Societies Act, 1960 (No. 17 of 1961), which gives a works contract or under whose orders, directions or control works contract is entered into or work is done, and shall include an institution or organisation substantially aided by State Government, as the State Government may, by notification, specify.
