Section 2 in The Maharashtra Industrial Development Rules, 1962
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"the Act" means the Maharashtra Industrial Development Act, 1961;(b)"Chief Executive Officer" means the officer appointed by the State Government as the Chief Executive Officer of the Corporation under sub-section (1) of section 12;(c)"Chief Accounts Officer" means the officer appointed by the State Government as the Chief Accounts Officer of the Corporation under sub-section (1) of section 12;(d)"Form" means a form appended to these rules;(e)"non-official member" means a member of the Corporation nominated under clauses (b), (c) or (d) of sub-section (1) of section 4;(f)"regulations' means the regulations made by the Corporation under section 64;(g)"section" means a section of the Act.
