Section 2 in The Rajasthan Legal Assistance (Scheduled Castes and Scheduled Tribes) Rules, 1969
2. Definition.
- (i) "Government" shall mean the Government of Rajasthan.(ii)"Director" shall mean the Director of Social Welfare Department, Rajasthan.(iii)"District probation & Social Welfare Officers", shall mean an officer of Social Welfare Department appointment for the welfare of Scheduled Castes and Scheduled Tribes and for probation work under probation of Offenders Act, 1958.(iv)"Pleader" shall mean a pleader engaged under Rules 7 & 17 of the Rules.(v)"Rules" shall mean Rules for Legal Assistance to the persons belonging to Scheduled Castes and Scheduled Tribes.
