Section 2 in The Orissa Sports Authorities Act, 1994
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"District Authority" means the District Sports Authority constituted under Section 11;(b)"Government" means State Government of Orissa;(c)"Managing Director" means the Managing Director of the Sports Authority;(d)"member" means a member of the Sports Authority or the District Authority, as the case may be;(e)"prescribed" means prescribed by rules;(f)"rules" means rules made by the Government under this Act;(g)"Sports Authority" means the Sports Authority of Orissa constituted under Section 3;(h)"year" means the financial year;(i)"youth activities" means activities relating to youth, adventure, sports, activities for the welfare and promotion of physical fitness of the young persons including building up of character, esperit-d-corps and patriotism through games and sports;(j)words and expressions used but not defined in this Act shall have the meqnings, if any, respectively assigned to them in the relevant Acts.Chapter-II The State Sports Authority
