Section 2(1) in The Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004
(1)In these orders, unless the context otherwise requires, -(a)'Department' means the General Administration (Vigilance) Department;(b)'Deputation' means the placement of services of officers from Orissa Police to State Vigilance Organisation under the Government;(c)'Director' means the Director, Vigilance, Orissa;(d)'Government' means the Government of Orissa;(e)'Screening Committee' means the Committee constituted under orders, 7, 11 or 15;(f)'Service' means the State Vigilance Group 'A' and Group 'B' service constituted under these orders; and(g)'Year' means the calendar year.
