Section 2 in The Orissa Industrial Housing Act, 1966
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"Advisory Committee" means the Advisory Committee constituted under Section 5;(b)"allotment" means the allotment of a house in favour of an industrial worker made in accordance with the provisions of this Act and the rules made thereunder;(c)"house" means a house referred to in Sub-section (1) of Section 3 and includes -(i)any garden, grounds and out-houses appertaining to such house;(ii)any furniture supplied by the State Government, the local authority or the Housing Commissioner, for use in such house; and(iii)any fitting affixed to such house for more beneficial enjoyment thereof;(d)[ "Housing Commissioner" means the Housing Commissioner appointed under Section 4 and includes an Assistant Housing Commissioner authorised to perform any of the functions or to exercise any of the powers of the Housing Commissioners;] [Substituted vide Orissa Act No. 37 of 1975.](e)"industrial worker" means a person who is-(i)a worker within the meaning of Clause (1) of Section 2 of the Factories Act, 1948 (63 of 1948) ; or(ii)employed in a mine (other than a coal or mica mine) within the meaning of Clause (h) of Section 2 of the Mines Act, 1952 (35 of 1952);(f)"prescribed" means prescribed by rules made this Act ; and(g)"rent" means the amount payable by an allottee or any person for use and occupation of a house.
