Section 2 in Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989
2. Definitions.
- In these rules unless the context otherwise requires-(a)"Government" means the State Government of Arunachal Pradesh;(b)"Commission" means the Arunachal Pradesh Public Service Commission";(c)Basic "Agricultural Qualification" means a Bachelor's Degree on Agriculture from a recognised College/University/Institute set up under the Act of the State Government/Central Government.(d)"Category" means a group of posts specified in column 2 of the table under Rule 5;(e)"Selection Committee" means a committee as may be constituted by the competent authority for the purpose of selection of candidates for appointment to the various posts in Arunachal Pradesh Agriculture/Horticulture Services.(f)"Controlling Authority" means the Governor of Arunachal Pradesh;(g)"Departmental Candidates" means a person possessing basic Agricultural qualification, who was appointed to the technical posts of the Agriculture/Horticulture department on regular or ad hoc basis on the recommendation of Selection Committee or in accordance with the rules of recruitment applicable to the posts, as the case may be;(h)"Departmental Promotion Committee" means a Committee constituted from time to time by Government for the purpose of making recommendations for promotion or confirmation of any category of posts;(i)"Duty Post" means any post, whether permanent or temporary or the designation specified in the First Schedule;(j)"Schedule" means the Schedule attached to the rules;(k)"Year" means the calendar year;(l)"Member of the Service" means the officer appointed under the provisions of the rules;(m)"Technical post" means the post carries the basic Agriculture qualification.
