Section 2 in The Intelligence Organisations (Restriction of Rights) Act, 1985
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Intelligence Organisation” means any organisation established by the Central Government for purposes of intelligence or counter-intelligence and specified in the Schedule;(b)“member of an Intelligence Organisation” means any person appointed to, or employed in, any Intelligence Organisation;(c)“prescribed” means prescribed by rules made under this Act.
