Section 2 in The Rajasthan State Warehousing Corporation Rules, 1975
2. Definitions.
- On these rules unless the context otherwise requires:(a)'Act' means the Warehousing Corporation Act, 1962 (Central Act 58 of 1962);(b)'General Fund' means the General Fund referred to in sections 15 and 17 of the Act;(c)'Board' means the Board of Directors of the Rajasthan State Warehousing Corporation constituted under Section 20 of the Act;(d)'Chairman' means the Chairman of the Board appointed under sub-section (2) of section 20 of the Act;(e)'Corporation' means the Rajasthan State Warehousing Corporation established under section 18(1) of the Act;(f)'Director' means a Director of the Board;(g)'Executive Committee' means the Executive Committee of the Rajasthan State Warehousing Corporation constituted under subsection (1) of section 25 of the Act;(h)'Forms' means Form appended to these Rules;(i)'Government' means the Government of Rajasthan;(j)'Section' means the section of the Act;(k)'Managing Director' means the Managing Director of the Rajasthan State Warehousing Corporation appointed under clause (c) of sub-section (1) of section 20 of the Act;(l)'Warehousing Fund' means the Central Warehousing Fund referred to in section 15 of the Act.
