Section 2 in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
2. Definitions.
- ln this Act unless the context otherwise requires-(a)"appointed date" in relation to any village office means the date appointed in respect of such office by a notification under Sub-section (1) of Section 3;(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 Act;(c)"emolument" in relation to any village office means salary, cash payment, commission, sanja or cist mamool, 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 and includes right to fees or perquisites in money or in kind, whether at fixed times or otherwise as incidental to such; office ;(d)"prescribed" means prescribed by rules made under this Act; and(e)"village office" shall mean the office shown in the Schedule.
