Section 2(1) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Rules, 2003
(1)In these rules, unless the context otherwise requires-(a)'Act' means the RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Act, 1999;(b)'Allotment of Land' means placing of land held or possessed by RIICO at the disposal of any person for industrial, commercial, residential, essential welfare and supporting services, or through auction or by initiation of individual or general negotiation or in any other manner, with or without any consideration;(c)'Executive Director' means the Executive Director of the Corporation appointed by the State Government;(d)'Head of IP7I Division' means the Head of the Industrial Promotion and Infrastructure Division of the Corporation appointed by the State Government;(e)'Industrial Area' means an area of land transferred to or placed at the disposal of the Corporation by the State Government or the land purchased or acquired or otherwise held by the Corporation, for setting up industries including for commercial and residential purposes and also for essential welfare and supporting or incidental services, e.g. housing colony, labour colony, shops and markets, parks, post office, telephone exchange, educational institutions, office of the electricity distribution companies, power station, water supply station, hospital or dispensary, fire service station, banks, cinemas, hotels and restaurants, petrol pumps, weight bridges and the like;(f)'Managing Director' means the Managing Director of RIICO, appointed by the State Government;(g)'Person' means any individual, or association or body of individuals whether registered or not, a Hindu undivided family or a joint family, a firm, a company whether incorporated or not, a co-operative society, a trust, a club, an institution, an agency, a corporation, a local authority, a juristic person and a department of the State Government or the Central Government;(h)'Senior Deputy General Manager', 'Deputy General Manager', 'Senior Regional Manager', 'Regional Manager', and 'Assistant REgional Manager' means the Senior Deputy General Manager, Deputy General Manager, Senior Regional Manager, Regional Manager and Assistant Regional Manager appointed as such by the Corporation;(i)'Unit Head' means any office of the Corporation who functions for the time being as the Head of the Unit Office.
