Section 2 in The Charitable Endowments (Orissa) Rules, 1956
2. Interpretation.
- In these rules-(a)"the Act" means the Charitable Endowments Act, 1890 (VI of 1890);(b)"Treasurer" means the Treasurer of Charitable Endowments for Orissa for the time being, appointed under Sub-section (1) of Section 3 of the Act, and includes such other officer as the Treasurer may appoint to discharge any of the functions assigned to him under these rules [with such designation as he may assign ;] [Inserted vide Notification. No. 35738/F/14.8.1972 published in Orissa Gazette Part-III-A/25. 8. 1972.](c)"Form" means a form appended to these rules ;(d)"State Government" means the Government of the State of Orissa.
