Section 1(b) in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001
(b)Definition. - In these rules,unless there is anything repugnant in the subject of context-(i)'Commission' means the Jharkhand Public Service Commission;(ii)"Government" means the Government of Jharkhand;(iii)"Governor" means the Governor of Jharkhand;(iv)[ [[Clauses (iv) and (v) subs, and Cl. (vi) added as per Adapting Notification No. 6184,dated 9.11.2002. Prior to substitution, these clauses read as follows:(iv)'Scheduled Castes' means the castes specified in Part II of the Constitution (Scheduled Castes) Order, 1950; and(v)'Scheduled Tribes' means the tribes specified in Part II of the Constitution (Scheduled Tribes) Order, 1950.]]"vuqlwfpr" tkfr;ksa ls rkRi;Z gS lafo/kku (vuqlwfpr tkfr;ka) vkns'k] 1950 ds Hkkx&2 (;Fkk fcgkj iquxZBu vf/kfu;e] 2000 dh /kkjk vuqlwph&5 }kjk la'kksf/kr) esa mfYyf[kr tkfr;ka((v)"vuqlwfpr tutkfr;ksa" ls rkRi;Z gS&lafo/kku vuqlwfpr tutkfr;ka] 1950 ds Hkkx&2 (;Fkk fcgkj iquxZBu vf/kfu;e] 2000 dh /kkjk&vuqlwph&N% ds }kjk la'kksf/kr) esa mfYyf[kr tkfr;ka((vi)"fiNM+k oxZ" ,oa vR;ar fiNM+k oxZ ls rkRi;Z gS >kj[k.M ljdkj }kjk bl lEcU/k esa fuxZr >kj[k.M inksa ,oa lsokvksa esa fu;qfDr vf/kfu;e&2001 dh vuqlwph&1 ,oa nks esa mfYyf[kr "vR;Ur fiNM+k" ,oa fiNM+k oxZ dh tkfr;kaA ]
