Section 2 in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980
2. Definition.
- In these unless the context otherwise requires-(a)"Scheduled Castes" shall have reference to the Scheduled Castes specified in the Constitution (Scheduled Castes) Orders, 1950 made under Article 341 of the Constitution of India and as amended from time to time;(b)"Scheduled Tribes" shall have reference to the Scheduled Tribes specified in the Constitution (Scheduled Tribes) Orders, 1950 made under Article 342 of the Constitution of India and as amended from time to time;(c)"Forms" means the forms set out in the appendix to these Rules;(d)"Appointing authority" in relation to a service or post in an establishment means the authority empowered to make appointment to such service or post:(e)"Establishment" means any office of the State Government, a local or statutory authority constituted under any State Act for the time being in force or a Corporation in which not less than 51 per cent of the paid up share capital is held by the State Government and includes Universities, Colleges affiliated to the Universities, Primary and Secondary Schools and also other educational institutions which are owned and aided by the State Government and also includes an establishment in Public Sector;(f)"Establishment in Public Sector" means any Industry, trade, business or occupation owned, controlled and managed by-(i)the State Government or any Department of the State Government;(ii)a Government company as defined under Section 617 of the Companies Act, 1966 or a Corporation established by or under a Central or State Act, in which not less than 51 per cent of paid up share capital is hold by the State Government.(iii)a local or statutory authority constituted under any State Act for the time being in force-(g)"State" means the State of Orissa.
