Section 2(f) in The Orissa Reservation of Posts and Services (For Socially and Educationally Backward Classes) Act, 2008
(f)"State" includes the Government, the Legislature of the State of Orissa, local or other Authorities within the State which are under the control of the State Government, an Aided Educational Institution as defined in the Orissa Education Act, 1969 or Institutions, Societies and Companies which are owned or controlled by the State Government or instrumentalities or agencies of that Government.
