Section 2 in The Punjab State Warehousing Corporation Regulations, 1976
2. Definitions.
- In these Regulations unless there is anything repugnant in the subject or context, -(a)'Act' means the Warehousing Corporation Act, 1962 (58 of 1962);(b)'Accounts Officer' means Accounts Officer of the Corporation;(c)'Board' means the Board of Directors of the Corporation;(d)'Corporation' means the Punjab State Warehousing Corporation established under section 18 of the Act;(e)'Chairman' means the Chairman of the Corporation;(f)'Director' means a Director of the Board;(g)'Deputy Inspection Officer' means the Deputy Inspection Officer of the Corporation;(h)'Executive Committee' means the Executive Committee of the Corporation constituted under section 25(1) of the Act;(i)'Government' means the Punjab State Government in the Administrative Department concerned;(j)'Inspection Officer' means the Inspection Officer of the Corporation;(k)'Managing Director' means the Managing Director of the Corporation;(l)'Section' means a section of the Act;(m)'Shareholders' means the shareholders of the Corporation;(n)'sub-committee' means the sub-committee appointed by the Board;(o)'Secretary' means the Secretary of the Corporation.
