Section 2(1) in The Indian Police Service (Appointment by Limited Competitive Examination) Regulations, 2011
(1)In these regulations, unless the context, otherwise requires,-(a)"available vacancies" means the vacancies In the Service as determined by the Central Government under sub-rule (2) of rule 4 of the Recruitment Rules are to be filled on the results of an examination;(b)"Commission" means the Union Public Service Commission;(c)"examination" means a limited competitive examination for Recruitment to the Service held under sub-rule (1)(a) of rule 4 of the Recruitment Rules;(d)"list" means the list of candidates prepared under sub-regulation (1) of regulation 7;(e)"Recruitment Rules" means the Indian Police Service (Recruitment) Rules, 1954;(f)"Scheduled Castes", "Scheduled Tribes" and "Other Backward Classes" shall have the same meanings as are assigned to them by clauses (24) and (25) respectively of article 366 of the "Constitution of India; and(g)"Service" means the Indian Police Service.
