- ln these rules unless there is anything repugnant in the subject or context-(a)"Act" means the Orissa Municipal Act, 1950 (Orissa Act XXIII of 1950) and all words and phrases used therein shall have the same meaning assigned to them by the Orissa Municipal Act, 1950 (Orissa Act XXIII of 1950), hereinafter referred to as 'the Act';(b)"Chairman" means Chairman of the Municipal Council;(c)"Council" means the Municipal Council;(d)"Form" means the form prescribed under and appended to, these Rules;(c)"Government" means the State Government of Orissa;(f)"Ordinary meeting" means a meeting of the Councillors held under Section 63 of the Act for the transaction of regular business of the Council;(g)"Special meeting" means a meeting of the Councillors held under Section 64 of the Act and includes any other meeting held for the transaction of any particular business;(h)"Schedule" means a Schedule attached to these Rules;(i)"Sanitation" includes water supply, conservancy, drainage and any other matter for the improvement of public health and prevention of public nuisance.
