Section 2 in Rules for the Departmental Examination of Senior District Prosecutors, Jharkhand
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context.-(a)"Government" means the Government of Jharkhand;(b)"Departmental Examination" means the departmental examination prescribed under rule 4 of these rules;(c)"Committee" means the Central Examination Committee constituted under rule 3 of the Rules for the Departmental Examination of Gazetted Officers published with Notification No.V/DE-109/61-A-13559, dated the 10th October 1961;(d)"Appendix" means an appendix to these rules, and(e)"Officer" means a Senior District Prosecutor.
