- In these rules, unless the context otherwise requires-(a)Act means the Food Corporation Act, 1964(37 of 1964 );(aa)[ Advisory Committee means a Committee constituted under Section 11 of the Act;] [Inserted vide Notification No. GSR 1415 dated 14.9.1967](b)Board means a Board of Management established under Section 16 of the Act;(c)Chairman means the Chairman of the Board of Directors of the Corporation;(d)Corporation means of the Food Corporations of India established under Section 3 of the Act;(e)Director means a Director of the Corporation;(ee)[ "Form" means a form appended to these rules;] [Substituted by Notification No. G.S.R. 1133(E), dated 2.12.2016 (w.e.f. 13.1.1965)](f)Managing Director means the Managing Director of the Corporation;(g)Member means a member of the Board.
