Section 2 in The Assam Factories Service Rules, 1990
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 Government of Assam.(g)'Member' means the member of the Assam Factories Service.(h)'Select List' means the list referred to in clause (d) of Rule 6 (i) and the lists finally approved under sub-rule (6)(a) and (6)(ii) of Rule 12.(i)'Scheduled Castes' or 'Scheduled Tribes' means the community declared as such under Article, 341 or 342 of the Constitution as the case may be.(j)'Service' means Assam Factories Service.(k)'University' means a university established by an Act of the Central or State Legislature of India and includes any other university recognised by the Governor subject to such limitations and conditions as may be deemed necessary.(l)'Year' means a Calendar Year.
