Section 2 in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987
2. Definitions.
(1)In these rules unless the context otherwise requires-(a)"Act" means the Orissa Panchayat Samiti Act, 1959;(b)"Fund" means the Panchayat Samiti Fund constituted under Section 28 of the Act;(c)"Chairman" and "Vice-Chairman" respectively mean the "Chairman" and "Vice-Chairman" of the Samiti.(2)All words, phrases and expressions used in these rules but not defined shall, unless the context otherwise requires, have the same meaning as have been respectively assigned to them in the Act.
