Section 2 in Orissa Civil Services (Criteria for Promotion) Rules, 1992
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Government" means the Government of Orissa;(b)"Recruitment Rules" means the rules framed under the proviso to Article 309 of the Constitution of India regulating promotions-to different State Civil Services and Post and includes executive orders and instructions issued by the competent authority in this regard from time to time; and(c)"Select List" means the list approved by Government or the appointing authority as the case may be, containing the names of Officers considered suitable for promotion.
