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State of Odisha - Section

Section 2 in The Orissa Subordinate Statistics and Economics Service Rules, 1994

2. Definitions.

(1)In these rules, unless the context otherwise requires:
(a)"Appointing Authority" means the Director of Economics and Statistics;
(b)"Director" means the Director of Economics and Statistics and includes an Additional Director;
(c)"Directorate" means the Directorate of Economics and Statistics;
(d)"Departmental Examination" means the Departmental Examination referred to in the Rule 15 of these rules;
(e)"Departmental Promotion Committee" means the Committee constituted under Rule 10;
(f)"Government" means the Government of Orissa in Planning and Co-ordination Department;
(g)"Recruitment year" means the calendar year;
(h)"Scheduled Castes and Scheduled Tribes" means such Castes and such Tribes as notified from time to time by the President of India under Articles 341 and 342 of the Constitution of India, respectively:
(i)"Schedule" means a Schedule attached to these rules;
(j)"Service" means the Orissa Subordinate Statistics and Economics Service;
(k)"Year" means the recruitment year.
(2)Words and expressions used herein but not defined shall have the same meaning as respectively assigned to them in the Orissa Service Code.Chapter-II Composition of the Service