Section 2 in The M.P. Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ki Bharti) Niyam, 1979
2.
In these rules, unless the context otherwise requires,-(a)"Committee" means a selection committee constituted under Rule 12, 13 or 14 as the case may be;(b)"Form" means a form appended to these rules;(c)"Member of Scheduled Caste" means a member of any caste, race or tribe or part of or group within a caste, race or tribe specified as Scheduled Caste with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;(d)"Member of Scheduled Tribe" means a member of any tribe, tribal community or part of or group within a tribe or tribal community specified as such with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India;(e)"Schedule" means the Schedule appended to these rules.
