Section 2(1) in The Orissa Khadi and Village Industries Board Regulations, 1960
(1)In these regulations, unless there is anything repugnant in the subject or context-(i)"Government" means the Government of Orissa;(ii)"Fund" means the fund constituted under Section 23 of the Orissa Khadi and Village Industries Board Act, 1955 (Orissa Act No. 3 of 1955);(iii)"Provident Fund" means the fund specified in Regulation No. 53;(iv)"disciplinary authority" means the authority competent under the regulations to impose a penalty on an employee of the Board.
