Section 2 in The Assam Drugs Control Organisation Service Rules, 1994
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)'Appointing Authority' means the Governor of Assam;(b)'Board' means the Selection Board constituted under Rule 13;(c)'Commission' means the Assam Public Service Commission;(d)'Constitution' means the Constitution of India;(e)'Government' means the Government of Assam;(f)'Governor' means the Governor of Assam;(g)'Member' means a member of the Assam Drugs Control Organisation Service;(h)'List' means the Select list as referred to in Clause (d) of sub-rule (1) of Rule 6 and the list finally approved under Clause (a) of sub-rule (6) of Rule 12 and Clause (b) (ii) of sub-rule (6) of Rule 12.(i)'Service' means the Assam Drugs Control Organisation Service; and(j)'Year' means calendar year.
