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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1) in The Orissa Subordinate Transport Engineering Service Rules, 1996

(1)In these rules, unless the context otherwise requires,-
(a)"Appointment Authority" means the Transport Commissioner;
(b)"Commission" means the Orissa Subordinate Staff Selection Commission;
(c)"Government" means the Government of Orissa;
(d)"Scheduled Castes and Scheduled Tribes" means such castes and tribes as notified from time to time by the President of India under Article 341 and Articles 342 respectively of the Constitution of India;
(e)"Selection Committee" means the Committee constituted under Rule 7;
(f)"Service" means the Orissa Subordinate Transport Engineering Service; and
(g)"Year" means the Calendar Year.