- In these rules, unless the context otherwise, requires-(a)"Act" means the Orissa Housing Board Act, 1968 (Orissa Act 11 of 1968);(b)"debenture" means a security document issued by the Board for money borrowed by the Board;(c)"Form" means a form appended to these rules;(d)"Government" means the State Government of Orissa;(e)"Schedule" means a schedule appended to these rules;(f)"section" means a section of the Act ;(g)all other words and expressions used in these rules but not defined shall have the same meaning as has been respectively assigned to them in the Act.
