Section 2 in Arunachal Pradesh Health Services Rules, 1990
2. Definitions.
- In these rules unless the context otherwise requires-(a)'Government' means the State Government of Arunachal Pradesh ;(b)'Commission' means the Arunachal Pradesh Public Service Commission;(c)Basic medical or public health or dental qualification specified in any of the Schedules of Indian Council Act, 1956 and respective Dental and Council Acts as amended from time to time ;(d)'Category' means a group of posts specified in column 2 of the Table under Rule 4;(e)'Selection Committee' means a Committee as may be constituted by the competent authority for the purpose of selection of candidates for appointment to the various posts in Arunachal Pradesh Health Service;(f)'Controlling Authority' means the Governor of Arunachal Pradesh ;(g)'Departmental Promotion Committee' means a Committee constituted from time to time by the Government for the purpose of making recommendations for promotion or confirmation of any category of posts. The constitution of the Departmental Promotion committee will be as decided by the Government from time to time ;(h)'Duty posts' means any post, whether permanent or temporary of the designation specified in the Schedule ;(i)'Schedule' means the Schedule attached to the rules ;(j)'Year' means the calendar year ;(k)'Member of Service' means the officer appointed under the provisions of the rules :(l)'A recognised medical qualification' means recognised medical qualification in the first or Second Schedule, Part I of the Third Schedule (other than licenciate qualification) to the Indian Medical Council Act, 1956. Holders of educational qualifications included in the Part II of the Third Schedule also fulfill the conditions stipulated in sub-Section (3) of the Section 13 of the Indian Medical Council Act, 1956.
