Section 3 in The Orissa Service of Engineers' Rules, 1941
3. [ Definitions. [Substituted vide Orissa Gazette Extraordinary No. 1901/8.12.1974.]
- In these rules unless there is anything repugnant to the subject or context-](a)"Service" means the Orissa Service of Engineers;(b)[ "Promoted Officer" means an Officer promoted to the service from among the Junior Engineers;] [Substituted vide Orissa Gazette Extraordinary No. 443/17.3.1989-SRO No. 226/89/8.3.1989.](c)"Commission" means the Orissa Public Service Commission;(d)"Government" means the Government of Orissa;(e)"Scheduled Castes" and "Scheduled Tribes" mean such Castes and such Tribes as are or may be so specified by the President under Articles 341 and 342 of the Constitution of India respectively;(f)"Year" means a calendar year;(g)[ "Engineer-in-Chief" means the Engineer-in-Chief appointed by Government in the Irrigation and Power Department] [Inserted vide Orissa Gazette Extraordinary No. 443/17.3.1989-SRO No. 226/89/8.3.1989.].
