Section 2 in The Orissa Right to Information Rules, 2005
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or context -(a)'Act' means the Right to Information Act, 2005 (No. 22 of 2005);(b)'BPL Card' means a card issued to any citizen who is below the poverty line;(c)'fee' means amount payable by the applicant for obtaining any information under the provisions of Sub-section (1) of Section 6 and Sub-sections (1) and (5) of Section 7 excluding the cost of providing information;(d)'form' means a form appended to these rules;(e)'identity' means an evidence to show the citizenship like an electoral photo identity card, a passport or any other document which can satisfy the authority about the citizenship of the person;(f)'Nodal Officer' means the Commissioner-cum-Secretary to Government, Information & Public Relations Department;(g)'Public Information Officer' means the State Public Information Officer designated under Sub-section (1) of Section 5 of the Act and (sic) an Assistant Public Information Officer designated as such under Sub-section (2) thereof;'(h)'Schedule' means a Schedule appended to these rules; and(i)'State Government' means the Government of Orissa.(2)Words and expressions used but not defined in these rules shall have the meaning as assigned to them in the Act.
