- In this Act, unless the context otherwise requires-(a)"Cattle" includes any domestic animal of the bovine species;(b)"Director" means the Director of Animal Husbandry; and Veterinary Services, Orissa and includes any officer appointed by the State Government to perform the functions of the Director under this Act;(c)"Federation" means the Orissa State Goshala Pinjrapole Federation established under Section 3, known as "Utkal Prantiya Goshala and Pinjrapole Sangh" :Provided that the Orissa Provincial Goshala Pinjrapole Federation registered under the Societies Registration Act, 1860 (21 of 1860) shall be deemed to be the Federation for the purposes of this Act until the establishment of a Federation under Section 3;(d)"Goshala" means a charitable institution established for the purpose of keeping, breeding, rearing and maintaining cattle or for the purpose of reception, protection and treatment of infirm, aged or diseased cattle and includes a 'Pinjrapole', where such cattle are kept;(e)"Goshala fund" means the Goshala fund formed under Section 14;(f)"prescribed" means prescribed by rules made by the State Government under this Act;(g)"Registrar" means the Registrar mentioned in Section 4;(h)"Regulation" means a regulation made by the Director under Section 17; and(i)"trustee" means a person or a body of persons, by whatever designation known in whom the administration of a Goshala is vested and includes any person who is liable as if he were a trustee.
