Section 2 in The Orissa Government Servants' Conduct Rules, 1959
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Government" means-(i)in the case of a Government servant who is outside India whether on duty or on leave, or whose services have been placed at the disposal of the Government of India;(ii)in the case of a Government servant whose services have been placed at the disposal of the Government of another State, so long as he is serving within India-the Government of the State;(iii)in all other cases the Government of Orissa;(b)"Government servant" means any person appointed to serve in connection with the affairs of the State, in respect of whom the Government of Orissa is empowered to make rules under Article 309 of the Constitution of India, whether for the time being such person serving in connection with the affairs of the Government of India or of any State, or is on Foreign Service, or on leave;(c)"member of the family" in relation to a Government servant Includes-(i)the wife, child or step-child of such Government servant whether residing with him or not, and in relation to a Government servant who is a woman, the husband residing with her and dependent on her ; and(ii)any other person related whether by blood or by marriage to the Government servant and wholly dependent on him or her, but does not include a wife or husband separated from the Government servant or a child or step-child who is no longer in any way dependent upon him or her, or of whose custody the Government servant has been deprived of by law.
