Section 2(1) in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987
(1)In these rules unless the context otherwise requires-(a)"Act" means the Orissa Panchayat Samiti Act, 1959;(b)"Fund" means the Panchayat Samiti Fund constituted under Section 28 of the Act;(c)"Chairman" and "Vice-Chairman" respectively mean the "Chairman" and "Vice-Chairman" of the Samiti.
