Section 2 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975
2. Definitions.
- In this Act, unless the- context otherwise requires-(a)"prescribed" means prescribed by rules made under this Act;(b)[ "recruitment year" means the calendar year during which recruitment is actually made;] [Substituted by Orissa Act 22 of 1987.](c)"reservation" means reservation of vacancies in Posts and Services for the Scheduled Castes and the Scheduled Tribes;(d)"Scheduled Castes" shall have reference to the Scheduled Castes specified in the Constitution (Scheduled Castes) Order, 1950 made under Article 341 of the Constitution of India and as amended from time to time;(e)"Scheduled Tribes" shall have reference to the Scheduled Tribes specified in the Constitution (Scheduled Tribes) Order, 1950 made under Article 342 of the Constitution of India and as amended from time to time;(f)"select list" means the list of candidates arranged in order of precedence prepared according to the rules and orders issued by the State Government in that behalf and adopted by the competent authority for making appointment in respect of initial recruitment and promotion;(g)"State" includes the Government and the Legislature of the State of Orissa and all [local or other authorities] [Substituted by Orissa Act 9 of 1982.] within the State or under the control of the State Government;(h)[ "selection" means selection made for promotion on the basis of merit and suitability with due regard to seniority;] [Inserted by Orissa Act 22 of 1987.]
