Section 2 in The Narcotics Drugs And Psychotropic Substances (National Fund For Control Of Drug Abuse) Rules, 2006
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Act" means the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985);(b)"Controlling Officer" means an officer who is entrusted, by the Central Government, with the responsibility of controlling the receipt of money in the Fund and incurring expenditure from the Fund.(c)"Governing Body" means the Governing Body constituted by the Central Government under sub-section (3) of section 7-A of the Act;(d)"Form" means the Form appended to these rules;(e)"Fund" means the National Fund for Control of Drug Abuse constituted under section 7-A of the Act;(f)all other words and expressions used in these rules and not defined, but defined in the Act shall have the same meanings respectively assigned to them in the Act.
