Section 2 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or context-(a)"Act" means the Orissa Industrial Infrastructure Development Corporation Act, 1980;(b)"Form" means a Form appended to these rules;(c)"Government" means the State Government of Orissa;(d)"Managing Director" means the officer appointed by the State Government under Sub-section (1) of Section 12;(e)"non-official Director" means a Director of the Corporation nominated under Clause (xii) of Sub-section (2) of Section 4;(f)"Regulations" means the regulations made by the Corporation under Section 59;(g)"section" means a section of the Act.(2)All other words and expressions which are used but not defined in these rules shall have the same meaning respectively assigned to them in the Act.Chapter-II Fees and allowances payable to the Directors
