Section 2 in Mizoram (Finance and Accounts Service) Rules, 1991
2. Definitions.
- In these rules, unless is anything repugnant in the subject or context-(a)'Board' means the Board constituted under Rule 7 of these rules;(b)'Commission' means the Mizoram Public Service Commission;(c)'Constitution' means the Constitution of India;(d)'Duty Post' means any post specified in Schedule II and it includes a temporary post carrying the same designation and pay as any of the post specified in that Schedule and any other temporary post declared as duty post by the Governor;(e)'Gazette' means the Mizoram Gazette;(f)'Government' means the Government of Mizoram;(g)'Member of the Service' means a person appointed in a substantive capacity to any grade of the Mizoram Finance and Accounts Service and includes a person appointed on probation to the Mizoram Finance and Accounts Service in accordance with these rules;(h)'Schedule' means a Schedule appended to these rules;(i)'Scheduled Castes' means such castes as are specified by the President of India under Article 341(1) of the Constitution of India as modified by law made by Parliament from time to time in so far as the specification relates to the State of Mizoram;(j)'Scheduled Tribes' means such tribes as are specified by the President of India under Article 342 (1) of the Constitution of India as modified by law made by Parliament from time to time in so far as the specification relates to the State of Mizoram;(k)'Service' means the Mizoram Finance and Accounts Service;(l)'State' means the State of Mizoram;(m)'Year' means the calendar year.
