Section 2 in The Orissa Offices of Village Police (Abolition) Act, 1964
2. Definitions.
- In this Act unless the context otherwise requires-(a)"appointed date" in relation to any village police means such date as the State Government may appoint in that behalf and different dates may be so appointed in respect of different village police in different areas;(b)"Collector" includes any officer not being below the rank of an Additional District Magistrate appointed by the State Government to perform all or any of the functions of a Collector under this;(c)"emolument" in relation to any Village Police Officer means salary, payment in cash or in kind or in both, commission, use or enjoyment of lands held and all kinds of privileges and benefits in respect of or annexed to such office in lieu of remuneration for the performance of the duty appertaining thereto;(d)"Grama Sasan" means the Grama Sasan constituted under the provisions of the Orissa Grama Panchayats Act, 1948;(e)"Jagir lands" in relation to any office of village police means lands by whatever name described or locally known, whether or not recorded as such in the settlement papers, held as emolument in respect of such office;(f)"prescribed" means prescribed by rules made by the State Government under this Act;(g)"village police" means a chaukidar, mahanayak, dafadar, jhankar or kalo under any system of village police administration and includes all Village Police Officers of such designation as the State Government may, from time to time, notify.
