Section 2 in The Orissa Employment Officers' Service Rules, 1970
2. Definitions.
- In these rules unless the context otherwise requires-(a)"Commission" means the Orissa Public Service Commission;(b)"Department" means the Labour, Employment and Housing Department of Government;(c)"Government" means the Government of Orissa;(d)"Governor" means the Governor of Orissa;(e)"Scheduled Castes and Scheduled Tribes" means the scheduled castes and scheduled tribes respectively specified in the orders issued under Articles 341 and 342 of the Constitution;(f)"Service" means the Orissa Employment Officers' Service;(g)"State" means the State of Orissa.Part-II
