Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1) in Orissa Pani Panchayat Rules, 2003

(1)In these rules, unless the context otherwise requires
(a)"Act" means the Orissa Pani Panchayat Act, 2002;
(b)"Annexure" means Annexure annexed to these rules;
(c)"Executive Engineer" means the Executive Engineer under whose jurisdiction the Irrigation system is situated and includes any officer specially notified by Government to perform all or any of the functions of the Executive Engineer under the Act;
(d)"Form" means a Form appended to these rules;
(e)"President" means the President of the Farmers' Organisation;
(f)"Secretary" means the Secretary of the Farmers' Organisation;
(g)"Superintending Engineer" means the Superintending Engineer under whose jurisdiction the Irrigation System is situated and includes any officer specially notified by Government to perform all or any of the functions of the Superintending Engineer under the Act; and
(h)"Treasurer" means the Treasurer of the Farmers' Organisation.