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State of Odisha - Section

Section 2 in The Orissa Forest Rest House Occupation Rules, 1983

2. Definitions.

- In these rules, unless the context otherwise requires-
(1)Rest House means a house primarily meant for occupation of inspecting officers of Forest Department and includes a "Rest Shed" under management of an officer-in-charge of a Forest Division.
(2)Day means 24 hours between the time of arrival of a date and such time of the next date.
(3)Competent authority means the Divisional Forest Officer in respect of Rest Houses and in respect of his jurisdictions to grant or sanction the reservation of Forest Rest Houses.