Section 2 in Ministry of Electronics and Information Technology, Stenographer, Limited Departmental Competitive Examination Rules, 2018
2. Definition.
- In these rules unless the context otherwise requires, -(a)"appointing authority" means the Director (Personnel) or Deputy Secretary (Personnel) to the Government of India, Ministry of Electronics and Information Technology;(b)"available vacancy" means a vacancy in the post of Stenographer's grade in the Ministry of Electronics and Information Technology which is required to be filled up on the basis of the results of the examination;(c)"crucial date" means the first day of January of the year of the vacancies for which such examination is held;(d)"examination" means the Limited Departmental Competitive Examination for promotion to the post of Stenographer held in the manner specified in the Schedule;(e)"recruitment year" means the period commencing from the 1st day of January and ending on the 31st day of December of the same year;(f)"Schedule" means the Schedule annexed to these rules;(g)"Scheduled Castes" and "Scheduled Tribes" shall have the same meanings respectively as assigned to them in clauses (24) and (25) of article 366 of the Constitution.
