(a)'Physically handicapped person' means such person as mentioned in the General Administration Department Resolution No. 15338-Gen., dated the 4th May, 1981.(b)'Scheduled Castes and Scheduled Tribes' means such castes and Tribes as notified by the President of India from time to time under Articles 341 and 342 of the Constitution of India respectively;(c)'Socially and Educationally Backward Class' means the backward classes of Citizen other than the Scheduled Castes and Scheduled Tribes as may be specified by the State Government from time to time in the lists under the Orissa State Commission for Backward Classes Act, 1993.]
