Section 2 in The Orissa State Electricity (Supply) Rules, 1962
2. Definitions.
- ln these rules, unless the context otherwise requires-(a)"Act" means the Electricity (Supply) Act, 1948 (54 of 1948)(b)"Board" means the Orissa State Electricity Board constituted under Section 5;(c)"Bond" includes a mortgage bond and mortgage debenture executed or issued by the Board under the Act, whether or not the money borrowed is charged on the works and revenues of the Board or on any specific property forming part of the works of the Board;(d)"Chairman" means the Chairman of the Board;(e)"Council" means the State Electricity Consultative Council constituted under Section 16;(f)"Government servant" means a person in the employment of the State Government;(g)"Member" means a member of the Board;(h)"Section" means a section of the Act;(i)"Security" means any stock or bond issued or any mortgage granted by the Board;(j)"Government" means the State Government of Orissa.Part-II The Board
