Section 2 in Orissa State Agricultural Marketing Board Regulations, 1991
2. Definitions.
(1)In these regulations unless there is anything repugnant in subject or context.(a)"Act" means, the Orissa Agricultural Produce Markets Act, 1956 as amended in 1984;(b)"Rules" means the Orissa Agricultural Produce Markets Rules, 1958;(c)"Board" means, Orissa State Agricultural Marketing Board, constituted under the Act;(d)"Director" means the Director of Marketing;(e)"Secretary" means, the Member Secretary of the Board, constituted under the Act;(f)"Appointing Authority" means the authority to whom the power of appointment has been delegated or may be delegated by the Board.(g)"Employee" means any employee of the Board who has been regularly appointed or remunerated or monthly rate basis;(h)"Pay" means the amount drawn by an employee of the Board and includes his;(i)basic pay which has been sanctioned to him for the post held by him substantively or in a temporary or officiating capacity;(ii)special pay, deputation pay and personal pay;(iii)any other emoluments or allowances;(i)"Service" means the service under the Board "Substantive Appointment" means the appointment not being an ad hoc appointment, on a post in the case of the service made after selection in accordance with these Regulations;(k)"Year" means the period of 12 months commencing from 1st day of November of a Calendar Year;(l)"Leave" means any variety of leave recognised by these Regulations.(m)Employees on deputation shall be governed by the terms and conditions of their deputation.Amendments : Any amendment by way of addition, alternation or deletion in the Regulations shall be made only under the authority of a resolution of the Board and shall be notified to the employees either by publication on the notice board of the Board or by circulation.Delegation of Powers : (a) Subject to the provisions of the Acts Rules and Regulations made thereunder the Board may delegate either unconditionally or subject to such conditions as may be specified in the order to the Chairman or Secretary or any other officer of the Board such of its power and duties under the Act, as it may deem fit.(b)The Chairman or the Secretary of the Board may subject to such restriction and for so long as he may deem fit, delegate to any of the officers of the Board such of his powers as are conferred on him.Chapter-II
