Section 2 in Rajasthan Official Trustees Rules, 1956
2. Interpretations.
(1)In these rules, unless there is anything repugnant in the subject or context-(a)"the Act" means the Official Trustees Act, 1913 (II of 1913);(b)"the Bank" means the Bank of Jaipur Ltd.:(c)"Official Trustee" means the Official Trustee of the State of Rajasthan:(d)"State Government" means the Government of Rajasthan.(2)Unless the context otherwise requires, the General Clauses Act, 1897 of the Central Legislature shall apply for the interpretation of these Rules as it applies for the interpretation of a Central Act.
