Section 2(e) in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
(e)"Establishment" means any office of the State Government, a local or statutory authority constituted under any State Act for the time being in force or a Corporation in which not less than 51 per cent of the paid up share capital is held by the State Government and includes Universities, Colleges affiliated to the Universities, Primary and Secondary Schools and also other educational institutions which are owned and aided by the State Government and also includes an establishment in Public Sector;
