Section 2 in The Prasar Bharati (Broadcasting Corporation of India), Annual Statement of Accounts of Corporation Rules, 2006
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Prasar Bharati (Broadcasting Corporation of India) Act, 1990 (25 of 1990);(b)"CAG/C&AG of India" means the Comptroller and Auditor General of India;(c)"Corporation" means the Prasar Bharati (Broadcasting Corporation of India) established under Section 3 of the Act;(d)"DDO" means the Drawing and Disbursing Officer of the Corporation;(e)"PAO/P&AO" means the Pay and Accounts Officer of the Corporation;(f)"Year" means the financial year.The terms and words with their cognate expressions used in these rules and not defined but defined in the Prasar Bharati (Broadcasting Corporation of India) Act, 1990 (25 of 1990), the General Clauses Act, 1897 (10 of 1897) and the General Financial Rules, 2005 as amended from time to time, shall have their meanings respectively assigned to them in the said Acts or Rules.
