Section 2(l) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
(l)"Secretary" means the Secretary to the Government of India in any Ministry or Department, and includes-(i)a Special Secretary or an Additional Secretary,(ii)a Joint Secretary placed in independent charge of a Ministry or Department,(iii)in relation to the Cabinet Secretariat, the Secretary to the Cabinet,(iv)in relation to the President's Secretariat, the Secretary to the President, or as the case may be, the Military Secretary to the President,(v)in relation to Prime Minister's Secretariat, the Secretary to the Prime Minister, and(vi)in relation to the Planning Commission, the Secretary or the Additional Secretary to the Planning Commission;
