Section 2 in The Orissa Private Security Agencies Rules, 2009
2. Definition.
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Private Security Agencies (Regulation) Act, 2005;(b)"Agency" means the Private Security Agency;(c)"Controlling Authority" means the Controlling Authorities notified by the State Government under Sub-section (1) of Section 3 of the Act;(d)"Form" means a Forms appended to these rules; and(e)"License" means a license granted under the Act;(f)"Schedule" means the schedules annexed to the Act;(g)"Government" means the Government of Orissa.(2)The Words and expressions which are not defined in these rules but are defined in the Act, shall have the same meaning as respectively assigned to them in the Act.
