Section 2 in Orissa Electrical/Mechanical/Telecommunication (Departmental and Professional Examination) Engineering Service Rules, 1957
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context ;(a)"Board of Examiners" shall mean the present Board of Examiners who make arrangements for examinations consisting of the Member, Board of Revenue as the Chairman, Secretary to the Board of Revenue as Secretary to the Board and the Legal Remembrancer, the Inspector General of Police and the Chief Engineer, Electricity as its Member;(b)[ "Assistant Engineer" shall mean assistant Electrical Engineer or Assistant Mechanical Engineer or Assistant Tele-Communication Engineer, as the case may be;] [Substituted by O.G.E. No. 19142, dated 13.6.1977.](c)"Executive Engineer" shall mean Executive Engineer, Electrical or Executive Engineer, Mechanical or Executive Engineer; Telecommunication as the case may be;(d)"Engineer" shall mean an Assistant Engineer, Electrical or an Assistant Engineer Telecommunication or an Executive Engineer, Electrical or an Executive Engineer, Mechanical or an Executive Engineer, Tele Communication;(e)"Chapter" shall mean a chapter in these rules;(f)"Chief Engineer" shall mean Chief Engineer, Electricity, for the State of Orissa;(g)"Examinations"shall mean Departmental and Professional Examinations laid down In Chapters III and IV; and(h)"Schedule" shall mean Schedule annexed to these rules.Chapter-II General
