Section 2(h) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(h)[ "Secretary" means a Secretary to the Government of Orissa in any Department and includes-] [Substituted by P & S Department Notification No.15421-Gen. Dated 12.9.1974.](i)a Special Secretary, or an Additional Secretary, and(ii)a Joint Secretary placed in independent charge of Department;
