Section 2 in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988
2. Definitions.
- In these rules unless the context otherwise requires, -(a)'Commission' means the Punjab Public Service Commission;(b)'direct appointment' means an appointment made otherwise than by promotion or by transfer of a person already in the service of the Government of India or of a State Government;(c)'Government' means the Government of the State of Punjab in the Department of Home Affairs & Justice;(d)'recognised University' means -(i)any university incorporated by law in any of the States of India; or(ii)in the case of degrees or diplomas obtained as a result of an examination held before the 15th August, 1947, the Punjab, Sind or Dacca University; or(iii)any other university which is recognised by the Government for the purpose of these rules; and(e)'Service' means the Punjab Home Guards and Civil Defence (Class I) Service.
