Section 2 in The Maharashtra State Security Corporation Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the Board of Directors constituted under section 9;(b)"charges" means charges as specified by the Corporation;(c)"Commercial Establishment" means an establishment which carries on any industry, business, trade, profession or service or any work in connection with, or incidental or ancillary thereto;(d)"Competent Authority" means the person managing the affairs of the State and Central Government offices, undertakings, Industry, Industrial Undertakings, Public Sector Undertakings, Vital Installations, Financial Institutions, Religious Institutions, Cultural Institutions, Medical Institutions, Commercial Establishments and the like, a Managing Director, Managing Agent, General Manager, Manager, Chief Executive Officer, etc., and who exercise the control over the affairs of such undertakings or establishments or institutions;(e)"Corporation" means the Maharashtra State Security Corporation constituted under sub-section (1) of section 3;(f)"Director-General and Inspector-General", "Additional Director General and Inspector General" "Special Inspector General", "Deputy Inspector General" and "Superintendent" means respectively the "Director-General and Inspector-General of Police" "Additional Director General and Inspector General of Police" "Special Inspector General of Police", "Deputy Inspector General of Police", and "Superintendent of Police" as defined under the Bombay Police Act, 1951;(g)"Educational Institution" means an organization, establishment, foundation, society, or the like, devoted to the promotion of a particular cause or programme, especially one of a public, educational or charitable nature;(h)"enrolled member of Security Force" means any member of the Corporation, other than a Supervisory officer and a subordinate officer;(i)"Financial Institution" means an Institution or organisation which collects funds from the public and places them in financial assets, offers financial services, like a Bank, Stock Exchange, Reserve Bank of India, ICICI, Industrial Development Bank of India, etc., or brokerage and insurance company that offers financial services such as deposit taking, mutual fund, checking accounts, loans, or various investment services including insurance;(j)"Government" or "State Government" means the Government of Maharashtra;(k)"Industry" means an Industry as defined under the Industrial Disputes Act, 1947, and also includes Company as defined under the Companies Act, 1956, or a firm registered under the Indian Partnership Act, 1932, which is engaged in any industry, or in any trade, business or service;(l)"Infrastructure facilities" means the basic physical and organizational structures needed for the operation of a society or enterprise, or the services and facilities necessary for an economy to function such as roads, bridges, expressways, water supply, sewers, power grids, telecommunications and the like;(m)"Medical Institution" means an institution created for the practice of medicine and includes hospitals, medical colleges and related facilities and services;(n)"member of Security Force" means a person appointed as a member of the Security Force under section 6;(o)"prescribed" means prescribed by rules made under this Act;(p)"Religious Institution" means a place of public worship;(q)"Security Force" means a Security Force constituted under section 4;(r)"State Reserve Police Force" means the State Reserve Police Force constituted under the Bombay State Reserve Police Force Act, 1951;(s)"subordinate officer" means officer of the Corporation, appointed under section 3, including an Inspector, Assistant Inspector, Sub-Inspector or Company Commander, Deputy Company Commander, Assistant Company Commander. or any equivalent officer known by any other designation but does not include the supervisory officer and enrolled member of the Security Force;(t)"supervisory officer" means officer of the Corporation, and includes any officer appointed by the Managing Director as a supervisory officer under section 3, other than a subordinate officer and enrolled member of the Security Force;(u)"Vital Installation" means an establishment, which if damaged or sabotaged, affects the economy, safety and security of the Country or State directly or indirectly, like the Bhabha Atomic Research Centre, Atomic Power Stations, Power Grids, Petroleum Refineries and the like;(v)words and expressions used in this Act, but not defined, in this Act, shall have the meanings respectively assigned to them in the Bombay Police Act, 1951 or in any other Act in force.
