Section 21 in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
21. Definitions.
- In this Chapter, unless there is anything contrary to the context-(a)"Appointing Authority" in relation to an employee means the authority empowered to make appointment to the post held by him for the time being ;(b)"Employee" means a person appointed to a post in connection with the affairs of the Board, to whom these rules are applicable ;(c)"Member of the family" in relation to an employee means the wife or husband as the case may be and the child/children or the step-child or step-children of the employee ;(d)"Public servant" has the same meaning as in the Indian Penal Code, 1860 (45 of 1860);(e)"State" means strike as defined in Clause (q) of Section 2 of the industrial Disputes Act, 1947 (14 of 1947).
