Section 2(i) in The Indian Forest Service (Probation) Rules, 1968
(i)[ 'State Government' means the Government of that State to which a probationer is allotted or deputed for practical training and in relation to a probationer allotted to a Joint Cadre, the Joint Cadre Authority.] [Inserted by D.P. Notification No. 13/4/71-AIS (I), dated 11th January, 1972.]
