Section 2(1) in The Orissa Private Security Agencies Rules, 2009
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Private Security Agencies (Regulation) Act, 2005;(b)"Agency" means the Private Security Agency;(c)"Controlling Authority" means the Controlling Authorities notified by the State Government under Sub-section (1) of Section 3 of the Act;(d)"Form" means a Forms appended to these rules; and(e)"License" means a license granted under the Act;(f)"Schedule" means the schedules annexed to the Act;(g)"Government" means the Government of Orissa.
