Section 2 in The Orissa Boiler Operation Engineers' Rules, 2000
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or context,-(a)"Act" means the Indian Boilers Act, 1923 (5 of 1923);(b)"Board" means the Board of Examiners constituted under these rules;(c)[] [Renumbered vide Orissa Gazette Extraordinary 1827 dated 28.11.2003.] "Boiler Attendant" means a boiler attendant qualified under the Orissa Boiler Attendant Rules, 1956.(d)[] [Renumbered vide Orissa Gazette Extraordinary 1827 dated 28.11.2003.] "Boiler Operation Engineer" means a person granted with a certificate of proficiency as boiler operation engineer of the class mentioned in these rules;(e)"Chairman" means the Chairman of the Board of Examiners;(f)"Form" means a form appended to these rules;(g)"Member Secretary" means the Member-Secretary to the Board of Examiners; and(h)"Section" means a Section of the Act.(2)Any reference in these rules to a boiler or boilers shall be deemed to include also a reference to an economiser or economisers, respectively.(3)Words and expressions used in these rules but not defined, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act.Chapter-II General
