Section 2 in Assam Government Press Subordinate Service Rules, 1994
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context.-(a)"Appointing Authority" means the Director, Printing & Stationery, Assam;(b)"Commission" means the Assam Public Service Commission ;(c)"Committee" means the selection committee constituted under Rule 14;(d)"Constitution" means the Constitution of India ;(e)"Government" means the Government of Assam ;(f)"Governor" means the Governor of Assam ;(g)"Member" means a member of the Assam Government Press Subordinate Service;(h)"Select List" means the list referred to in the proviso the clause (b) of sub-rule (1) of Rule 6 or the list referred to in clause (d) of sub-rule (1) of Rule 6 or, as the case may be and the list finally approved either by the Appointing Authority under sub-rule (6) of Rule 13 or by the Commission under sub-rule (7) of Rule 13 ;(i)"Service" means the Assam Government Press Subordinate Service ; and(j)"Year" means calendar year.
