Section 2 in The Official Languages (Use For Official Purposes Of The Union) Rules, 1976
2. Definitions .-In these rules, unless the context otherwise requires:--
(a)"Act" means the Official Languages Act, 1963 (19 of 1963);(b)"Central Government Office" includes:--(i)any Ministry, Department or office of the Central Government;(ii)any office of a Commission, Committee or Tribunal appointed by the Central Government; and(iii)any office of a corporation or company owned or controlled by the Central Government;(c)"employee" means any person employed in a Central Government office;(d)"notified office" means an office notified under sub-rule (4) of rule (10);(e)"proficiency in Hindi" means proficiency in Hindi as described in rule 9;(f)[ "Region A" means the States of Bihar, Haryana, Himachal Pradesh, Madhya Pradesh, Rajasthan and Uttar Pradesh and the Union Territories of Andaman and Nicobar Islands and Delhi;(g)"Region B" means the State of Gujarat, Maharashtra and Punjab and the Union territory of Chandigarh;(h)"Region C" means the State and the Union territories other than those referred to in clauses (f) and (g);](i)"Working knowledge of Hindi" means working knowledge of Hindi as described in rule 10.
