Section 2 in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975
2. Definitions.
(a)'Act' means the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974).(b)['Board or State Board'] [Substituted by Notification dated 18-2-1981. w.e.f. 16-4-1981.] means the [Rajasthan State Pollution Control Board] [Substituted by Notification dated 8-3-1995, Published in Rajasthan Gazette Extraordinary Part 4-C.].(c)'Chairman' means the Chairman of the State Board.(d)'State Board Laboratory' means a Laboratory established or recognised as such under sub-section (2) of section 17.(e)'State Water Laboratory' means a Laboratory established or specified as such under sub-section (1) of section 52.(f)'Form' means a Form set out in Schedule I.(g)'Member' means a Member of the State Board and includes the Chairman thereof.(h)'Member-Secretary' means the Member-Secretary of the State Board.(i)'Schedule' means a Schedule appended to these Rules.(j)'Section' means a Section of the Act.(k)'Year' means a Financial Year commencing on the first day of April.
