Section 2 in The Punjab State Agricultural Marketing Board (Class I) Service Rules, 1988
2. Definitions.
- In these rules unless the context otherwise requires, -(a)'Act' means the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961);(b)'Appendix' means an appendix to these rules;(c)'Chairman' means the Chairman of the Board;(d)'Direct appointment' means an appointment made otherwise than by promotion or by transfer of a person already in the Service of the Board or Government of India or of a State Government;(e)'Education Board' means the Punjab School Education Board established under the Punjab School Education Board Act, 1969;(f)"Form' means a form appended to these rules;(g)'Government' means the Government of the State of Punjab in the Agriculture wing of the Department of Agriculture and Forests;(h)'Non-technical post' means a post which does not require any technical qualifications and has been shown as such in Appendix 'A'.(i)'recognised university or institute' means, -(i)any university or institute incorporated by law in India;(ii)in the case of degrees, diplomas or certificates obtained as a result of examinations held before the 15th August, 1947, the Punjab, Sind or Dacca University; and(iii)any other university or institute which is recognised by the Government for the purposes of these rules;(j)'recruiting authority' means a Committee to be constituted by the Board with the prior approval of the Government with [Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 8/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 69 (CHTR. 5, 1924 SAKA).] as Chairman and such other members as may be specified by it from time to time for the purposes of making direct appointment to the Service;(k)'Service' means the Punjab State Agricultural Marketing Board (Class I) Service;(l)'technical post' means a post which requires technical qualifications and has been shown as such in Appendix 'A'.
