Section 2(f) in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
(f)"Establishment in Public Sector" means any Industry, trade, business or occupation owned, controlled and managed by-(i)the State Government or any Department of the State Government;(ii)a Government company as defined under Section 617 of the Companies Act, 1966 or a Corporation established by or under a Central or State Act, in which not less than 51 per cent of paid up share capital is hold by the State Government.(iii)a local or statutory authority constituted under any State Act for the time being in force-
