Section 2 in The Assam Accounts Service Rules, 1963
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"Appointment Authority" means the Governor of Assam in respect of Gazette cadre of Assistant Director of Accounts and "Accounts Officer" and the Director of Accounts and Treasuries for the Gazetted cadre of "Deputy Accounts Officer" and Non-Gazetted cadre of "Assistant Accounts Officer".(b)"Commission" means the Assam Public Service Commission;(c)"Constitution" means the State Government of Assam;(d)"Government" means the State Government of Assam;(e)"Governor" means the Governor of Assam;(f)"Member" means a member of the Assam [***] Accounts Service;(g)"Scheduled Castes" or "Scheduled Tribes" means Communities declared as such under Article 341 or 342 of the Constitution of India, as the case may be;(h)"Service" means the Assam Accounts Service.(i)"University" means a University established by an Act of Central or State Legislature and includes any other University recognised by the Governor subject to such limitations or conditions as may be deemed necessary;(j)"Year" means a calendar year;(k)"Selection Board" means Board constituted under sub-rule (2) of Rule 19.
