Section 2 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
2. Definitions.
- In these rules, unless the context otherwise, requires,-(a)"Appointing Authority" in respect of contract service, means the authority shown as appointing authority for the post concerned in Schedule-III;(b)"Employee Under Contract" means a person appointed by a Zila Panchayat under contract and includes a person appointed as part time employees;(c)"Other Backward Classes" means the Other Backward Classes of citizens as specified by the State Government vide Notification No. F-8 5-XXV/4-84, dated 26th December, 1984 as amended from time to time;(d)"Panchayat" means Janpad Panchayat or Zila Panchayat;(e)"Panchayat Service" means the service of Zila Panchayat or Janpad Panchayat, as the case may be, under sub-section (1) of 1 Section 70 of the Act;(f)"Part time employee" means a person working under the control of Zila Panchayat who is not governed by the normal working hours applicable to regular employees;(g)"Schedule" means the schedule appended to these Rules;(h)"Scheduled Castes" means any caste, race or tribe or part of or group within a caste, race or tribe specified as Scheduled Castes with respect to the Slate of Madhya Pradesh under Article 341 of the Constitution of India;(i)"Scheduled Tribes" means any tribe, err tribal community or parti of or group within a tribe err tribal community specified as Scheduled Tribes with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India;(j)"Selection Committee" means a Selection Committee constituted for selection of person for employment in the Panchayat Contract Service;(k)"Slate Government" means the Government of Madhya Pradesh.
