Section 2 in M.P. Contractual Appointment to Civil Post Rules, 2017
2. Definitions.
- In these rules, unless the context otherwise requires, -(1)In relation to any service or post "Appointing Authority" means the Government or such authority which has been conferred with the powers to make appointment on that service or post under the recruitment rules related to that service or post or conferred by the Government by general or special order or which may be conferred hereafter;(2)"Departmental Recruitment Rules" means service recruitment rules in force for appointment to the concerned service or posts;(3)"Retired Government Servant" means Government servant retired from the Government Service after completing the age of superannuation;(4)"State" means the State of Madhya Pradesh;(5)"State Government" means the Government of Madhya Pradesh.
