Section 2 in The Orissa Mining and Geology Service Rules, 1976
2. Definitions.
- In these rules unless the context otherwise requires -(a)"Approved Military Service" means the services in the various forces of those persons who were recruited during the period from the 26th October, 1962 to the 10th January, 1968;(b)[ "Committee" means the Departmental Promotion Committee constituted under Rule 10 of these rules;] [Substituted vide Notification No. 13455/28.11.1983.](c)"Commission" means the Orissa Public Service Commission;(d)"direct recruit" means a person appointed to the service after recruitment under Rule 5;(e)"Government" means the Government of Orissa;(f)"service" means the Orissa Mining and Geology Service;(g)"Scheduled Castes" and "Scheduled Tribes" mean such Castes and such Tribes as may be specified by the President of India from time to time under Articles 341 and 342 of the Constitution of India, respectively;(h)"Schedule" means a Schedule appended to these rules;(i)"State" means the State of Orissa.Part-II Construction of the service
