(2)The following shall be the authorities for the purposes of the Act, namely -(a)every local authority;(b)every University established or incorporated by or under a Central or State Act;(c)a Government company as defined in section 617 of the Companies Act, 1956 (Act No.1 of 1956);(d)any other institution, concern or undertaking which is established by or under a Central or State Act or which is controlled, or financed wholly or substantially by funds provided, directly or indirectly, by the Central Government or a State Government.
