Section 2 in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group A and Group B Service Regulations, 2002
2. Definitions.
- In these regulations, unless the context otherwise requires -(a)"Appendix" means an appendix appended to these regulations;(b)"Board of Directors" means the Board of Directors of Punjab State Warehousing Corporation;(c)"Chairman" means the Chairman of the Board of Directors;(d)"direct appointment" means an appointment made by giving advertisement in the newspaper otherwise than by promotion or by transfer on deputation of a person already in the service of the Government Institutions;(e)"Government Institution" means a Government company as defined in the Companies Act, 1956, or a Statutory Body incorporated in which Union Government or the State Government has a financial interest;(f)"Managing Director" means the Managing Director of the Punjab Warehousing Corporation;(g)"recognized University or institution" means :-(i)any University incorporated by law in any of the States of India; or(ii)any other University or institution which is declared by the State Government to be a recognized University or institution for the purposes of appointments to public services and posts in connection with the affairs of the State of Punjab;(h)"Selection Committee" means a Selection Committee constituted by the Executive Committee or by the Managing Director as the case may be for making direct appointment to the Service.(i)"State Government" means the Government of the State of Punjab; and(j)"Service" means The Punjab State Warehousing Corporation (Group 'A' and 'B') Service.
