Section 2 in The Tamil Nadu Appointment on Preferential Basis in the Services under the State of Persons Studied in Tamil Medium Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"direct recruitment" means first appointment of a person to any service under the State in accordance with the Rules or Regulations or orders in force;(b)"Government" means the State Government;(c)"persons studied in other Medium" means persons who have obtained the educational qualification or qualifications prescribed for direct recruitment in the Rules or Regulations or orders applicable to any appointment in the services under the State through any Medium of instruction other than Tamil;(d)"persons studied in Tamil medium" means persons who have obtained the educational qualification or qualifications prescribed for direct recruitment in the Rules or Regulations or orders applicable to any appointment in the services under the State through Tamil Medium of instruction;(e)"preferential vacancies " means such vacancies available for persons studied in Tamil medium under sub-section (1) of Section 3;(f)"services under the State" includes the services under-(i)the Government;(ii)the Legislature of the State;(iii)any Local Authority;(iv)any Corporation or Company owned or controlled by the Government; and(v)any other authority in respect of which the State Legislature has power to make laws;
