In these rules unless the context otherwise requires-(a)"Act" means the Orissa Grama Rakshi Act, 1967;(b)[ "Director-General" and "Inspector-General of Police" means the Inspector-General of Police within the meaning of Section 4 of the Police Act, 1861 and shall also include a Special Inspector-General of Police and Deputy Inspector-General of Police : [Substituted vide O. G.E. Part III-A/26.10.1984.](c)"Sub-Divisional Police-officer" means the Deputy Superintendent of Police or the Assistant Superintendent of Police as may be appointed to remain in charge of a sub-division or a special local area and when no such officer has been appointed, the Circle Inspector of Police having jurisdiction over the area;](d)[ * * *] [Deleted vide O. G.E. Part III-A/26.10.1984.](e)"Superintendent of Police" or "Deputy Superintendent of Police" shall also include any Additional Superintendent of Police;(f)"Officer-in-charge of a Police Station" shall have the same meaning as assigned to it under the Code of Criminal Procedure, 1898 (Act 5 of 1898);(g)"Agency area" means the unhealthy locality of the different districts as declared by the Government in the Finance Department Resolution No. 2511 -F., dated the 25th January, 1958, read with Resolution No. 8221-F., dated the 22nd August, 1939;(h)"Form" means a form appended to these rules;(i)"Government" means the State Government of Orissa;(j)"Schedule Offence" means an offence specified in the Schedule to the Act.Chapter-I Constitution of Grama Rakshi Force
