Section 2 in The Border Security Force Rules, 1969
2. Definitions .-In these rules, unless the context otherwise requires,-
(a)"the Act "means the Border Security Force Act, 1968 (47 of 1968);(b)"Appendix "means an Appendix annexed to these rules;(c)"Court "means the Security Force Court;(d)"detachment "includes any part of the battalion required or ordered to proceed on duty away from Headquarters;(e)"proper force authority "when used in relation to any power, duty, act or matter, means such Force authority as, in pursuance of these rules made under the Act, exercises, or performs that power or duty or is concerned with that matter;(f)"section "means a section of the Act;(g)all words and expressions used in these rules and defined in the Act shall have the same meaning as in the Act.
