Section 2 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
2. Definitions.
(1)In these rules unless the context otherwise requires(a)"Act" means the Orissa Rural Infrastructure and Socio-Economic Development Act, 2004;(b)"appellate authority" means the Government in its Steel and Mines Department;(c)"backward area" means any district in which the percentage of literacy is less than fifty percent of total population of the district as per the latest census; '(d)"Collector" means the Chief officer in-charge of the Revenue administration of a district;(e)"Department" means the Steel and Mines Department of Government;(f)"Director" means the Director of Mines, Orissa and includes one or more Joint Director of Mines;(g)"Form" means a Form appended to these rules;(h)"Government" means the Government of Orissa;(i)"mining area" means area under the territorial jurisdiction of Revenue Tahasil, Sub-division and district as specified in Schedule-I and shall include such other area as the Government may, by notification specify from time to time; .(j)"rural area" means any area other than the area comprised within the territorial area of a municipality or a Notified Area Council or a Municipal Corporation;(k)"Schedule" means a Schedule appended to these rules;(l)"Section" means a section of the Act;(2)Words and expressions used but not defined in these rules, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Act.
