- In this Act, unless the context otherwise requires,-(a)"authorised officer" means any serving officer belonging to Orissa Superior Judicial Service (Senior Branch) and who is or has been an Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of Section 13;(b)"Code" means the Code of Criminal Procedure, 1973;(c)"declaration" , in relation to an offence, means a declaration made under Section 5 in respect of such offence;(d)"offence" means an offence of criminal misconduct within the meaning of clause (e) of Sub-section (1) of Section 13 of the Prevention of Corruption Act, 1988;(e)"Special Court" means a Special Court established under Section 3; and(f)words and expressions used herein and not defined but defined in the Code shall have the meanings respectively assigned to them in the Code.Chapter-II Establishment of Special Courts
