Section 2(1) in The Assam Secondary Education (Provincialised) Service Rules, 1982
(1)In these rules unless there is anything repugnant in the subject of context-(a)"Act" means the Assam Secondary Education (Provincialisation) Act, 1977.(b)"Appointing Authority" means the Governor in respect of the posts in Grade I Cadre the Director of Secondary Education, Assam in respect of the posts in Grade II and Grade III cadres and the Inspector of Schools in respect of the posts in Grade IV to Grade VII cadres of the Service.Note. - Cadre means the Cadre of the Service as shown in Rule 3 below and the Schedule I to these Rules.(c)"Board" means the Selection Board constituted under the Assam Education Department Selection Rules, 1981 (hereinafter called the State Level Selection Board, or the District Level Selection Board constituted under Rule 7(2)(a) as the case may be.(d)"Commission" means the Assam Public Service Commission.(e)"Director" means the Director of Secondary Education, Assam the Additional Director of Secondary Education, Assam, or the Joint Director of Secondary Education, Assam, as the case may be.(f)"Date of recognition" means the date on which recognition was granted as per the provisions of the Act.(g)"Government" means the Government of Assam in the Education Department.(h)"Period of Service" means the period of continuous service from the date of appointment as defined in the Act.(i)"Recognition or Recognised" means the recognition granted or recognised under the provisions of the Act.(j)"Select List" means the Select list of candidates prepared by the Board in the order of performance.(k)"Service" means the Assam Secondary Education (Provincialised) Service.(l)"District Level Selection Board" means the Board constituted under Rule 7 (2) (a) for the purpose of making selection of candidates for appointment to all cadres and posts except the posts in Grade I and Grade II cadres of the service ; and(m)"State Level Selection Board" means the Board constituted under the Assam Education Department Selection Rules, 1981, amongst others for the purpose of making selection of candidates for appointment to the posts in Grade I and Grade II cadres of the service.
