Section 2 in The Orissa Government Rules of Business
2.
In these rules, unless the context otherwise requires-(a)"Article" means an article of the Constitution of India;(b)"Council" means the Council of Ministers constituted under Article 163;(c)"Cabinet" means the Committee of the Council of Ministers specified in Rule 4-A;(d)[ "Secretary" means a Secretary to the Government of Orissa and includes a Principal Secretary, a Special Secretary, an Additional Secretary, a Joint Secretary, a Deputy Secretary and an Undersecretary.] [Added vide Orissa Gazette Extraordinary No. 1686/29.12.1993.]
