Section 2 in The Assam Finance Service Rules, 1963
2. Definition.
- In these rules, unless there is anything repugnant in the subject or context-(a)"Auditor" means an Auditor of the Local Audit Department of the Government of Assam;(b)"Commission" means the Assam Public Service Commission;(c)"Committee" means a Committee constituted under Rule 8;(d)"Constitution" means the Constitution of India;(e)"Divisional Accountant" means a Divisional Accountant borne on the cadre of Assam Subordinate Accounts Service;(f)"Government" means the State Government of Assam;(g)"Governor" means the Governor of Assam;(h)"Member of the Service" means a member of the Assam Financial Service;(i)"Scheduled Caste" or "Scheduled Tribe" means the communities declared as such under Article 341 or 342 of the Constitution, as the case may be;(j)"Service" means the Assam Finance Service;(k)"University" means a university established by an Act of the Central or State Legislature of India and includes any other university recognised by the Governor subject to such limitations or conditions as may be deemed necessary;(l)"Year" means a calendar year.
