Section 2 in The Punjab Official Trustees Rules, 1966
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Official Trustees Act, 1913;(b)"Bank" means the State Bank of India and the term shall include for the purposes of rule 25 any scheduled Bank;(c)"Official Trustees" means the Official Trustee appointed under section 4 of the Act, for the State of Punjab, Delhi and Himachal Pradesh;(d)"Section" means a section of the Act; and(e)"Schedule" means schedules appended to these rules.
