Section 2(a) in The Orissa Government Servants' Conduct Rules, 1959
(a)"Government" means-(i)in the case of a Government servant who is outside India whether on duty or on leave, or whose services have been placed at the disposal of the Government of India;(ii)in the case of a Government servant whose services have been placed at the disposal of the Government of another State, so long as he is serving within India-the Government of the State;(iii)in all other cases the Government of Orissa;
