Section 2 in The Orissa Khadi and Village Industries Board Rules, 1956
2.
In these rules unless there is anything repugnant in the subject or context-(a)"Act" means the Orissa Khadi and Village Industries Board Act, 1955 (Orissa Act 3 of 1956), and in these rules all words and phrases used therein shall have the same meaning assigned to them by the said Act, hereinafter referred to as the Act;(b)"President" means the President of the Board established under Section 3 of the Act;(c)"Secretary" means the Secretary to the Board nominated under Section 4 of the Act;(d)"year" means the financial year;(e)"Form" means a Form appended to these rules;(f)"Committee" means a Committee appointed by the Board under Section 14 of the Act.
