Section 2 in The Orissa High Court Right to Information Rules, 2005
2. Definition.
- In these Rules unless the context otherwise requires:-(a)"Act" means Right to Information Act, 2005 (No.22 of 2005)(b)"Competent Authority" means the Chief Justice of Orissa High Court.(c)"Ministerial Officer" means an Officer other than a Judicial Officer of the Court.(d)"Outlying Court" means a Court not situated at the Headquarters of the district where seat of the District and Sessions Court is situated.(e)"Public Authority" means the High Court of Orissa.(f)"Subordinate Court" means the Judicial Courts subordinate to the High Court of Orissa situated within its territorial jurisdiction.(g)Words and Expressions used but not defined in these Rules shall have the same meaning as are respectively assigned to them in the Act.Chapter-II Designation and Powers
