Section 2(1) in The Orissa Boiler Operation Engineers' Rules, 2000
(1)In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Indian Boilers Act, 1923 (5 of 1923);(b)"Board" means the Board of Examiners constituted under these rules;(c)[] [Renumbered vide Orissa Gazette Extraordinary 1827 dated 28.11.2003.] "Boiler Attendant" means a boiler attendant qualified under the Orissa Boiler Attendant Rules, 1956.(d)[] [Renumbered vide Orissa Gazette Extraordinary 1827 dated 28.11.2003.] "Boiler Operation Engineer" means a person granted with a certificate of proficiency as boiler operation engineer of the class mentioned in these rules;(e)"Chairman" means the Chairman of the Board of Examiners;(f)"Form" means a form appended to these rules;(g)"Member Secretary" means the Member-Secretary to the Board of Examiners; and(h)"Section" means a Section of the Act.
