Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 2 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986

2.

In these rules, unless the context otherwise require-
(a)"Cultural institution" means any non-official voluntary association or Organisation other than the Orissa Sahitya Academy, the Orissa Sangeet Natak Academy, the Orissa Lalit Kala Academy and the Orissa Council of Sports functioning to foster and develop activities in the fields of dance, drama, music, fine arts, literature, games, sports, gymnastics or one or more of these;
(b)"Director" means the Director of Sports and Director of Culture;
(c)"Government" means the Government of Orissa in the Department of Tourism, Sports and Culture (Sports), and Tourism, Sports and Culture (Culture) Department; and
(d)"Collector" means the Collector of the district.