Section 2(f) in Orissa Civil Services (Compassionate Grant) Rules, 1964
(f)'Violence' means the act of a person, who inflicts an injury on a Government servant.(i)by assaulting or resisting him in the discharge of his duties, or in order to deter or prevent him from performing his duties, or(ii)because of anything done or attempted to be done by such Government servant or by any other Government servant in the lawful discharge of his duty as such, or(iii)because of his official position.
