Section 2 in The Assistants of the Secretariat and Attached Offices Joint Cadre Act, 1989
2. Definitions.
- In this Act, unless the context otherwise requires:-(1)"Act" means the Assistants of the Secretariat and Attached Offices Joint Cadre Act, 1989;(2)"Departments and Attached Offices" means department under the State Government including the Branch Secretariat at Ranchi and their attached offices;(3)"Joint Cadre" means Assistants of the Secretariat and Attached Offices Joint Cadre;(4)"Member" means a member of the Joint Cadre comprising Assistants, Selection Grade Assistants, Section Officers, Registrars and Under Secretaries, Deputy Secretaries and other equivalent posts in the Secretariat and attached offices; and(5)"Rules" means the Assistants of the Secretariat and Attached Offices Joint Cadre Rules, [1992] [Substituted for '1989' by Act 24 of 1993 (w.e.f. 28.4.1993).].
