2. Definitions .-(a) "Controller" means the person appointed to command a Civil Defence Corps under sub-section (1) of section 4 of the Civil Defence Act, 1968 ( (27 of 1968);
(b)"competent authority" means the State Government or any person appointed by the State Government to exercise the powers of a competent authority under any provision of these regulations;(c)" Form" means a Form appended to these regulations;(d)"Corps" means the Civil Defence Corps of a town or district or any area.
