Section 2 in The Orissa State Financial Corporation General Regulations, 2003
2. Definitions.
- In these Regulations unless there is anything repugnant in the subject or context -(a)"The Act" means the State Financial Corporations Act, 1951 (LXIII of 1951) as amended from time to time;(b)"Corporation" means the Orissa State Financial Corporation;(c)"Development Bank" means the Industrial Development Bank of India, established under the Industrial Development Bank of India Act, 1964;(d)"Small Industries Bank" means the Small Industries Development Bank of India established under Sub-section (1) of Section 3 of the Small Industries Development Bank of India Act, 1989;(e)"Form" means a form appended to these Regulations;(f)"In writing" or "written" includes printing, lithography and other mode of representing or reproducing words in a visible form.(g)"Member" means a member of the Executive Committee constituted under Sub-section (1) of Section 18 or as the case may be any other Committee constituted under Section 21.(h)"Register" means the register of Shareholders kept in one or more books of the Corporation and includes the register of Shareholders kept in Computer Floppys or Diskettes or compact disk or any other electronic form under Section 6 of the Act as also the register of beneficial owners maintained by a depository under Section 11 of Depositories Act, 1996."Beneficial Owner" means the beneficial owner as defined under clause (a) of Sub-section (1) of Section 2 of the Depositories Act, 1996."Depository" shall mean a depository as defined under clause (e) of Sub-section (1) of Section 2 of the Depositories Act, 1996. As defined under SEBI Act, 1992, security has the meaning assigned to it in Section 2 of the Securities Contract (Regulations) Act, 1956.(i)"Section" means a section of the Act.(j)Words and expressions used and not defined in these regulations but defined in the act shall have the meanings respectively assigned to them in the Act.Chapter-II Shares of the Corporation
