Section 2 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Orissa Municipal Corporation Act, 2003 (Orissa Act 11 of 2003);(b)"Commissioner" means Commissioner of the Municipal Corporation;(c)"Corporation" means Municipal Corporation constituted under Section 3 of the Act;(d)"Council" means Municipal Council constituted under the provisions of Orissa Municipal Act, 1950;(e)"Government" means the State Government of Orissa;(f)"Ordinary meeting" means a meeting of the Corporations held under Sub-section (1) of Section 113 of the Act;(g)"President" means the Mayor, Deputy Mayor or any member presiding over the meeting of the Corporation;(h)"Section" means a section of the Act;(i)"Special meeting" means a meeting convened under Sub-section (2) of Section 14, Sub-section (1) of Section 20 and includes any other meeting held for the transaction of any particular business; and(j)"Schedule" means a Schedule appended to these rules;(2)Words and expressions used, but not herein defined shall have the same meaning as respectively assigned to them in the Act.Chapter-II Conduct of business of the Corporation
