Section 2 in Jammu and Kashmir Public Services Guarantee Rules, 2011
2. Definitions
(1)In these rules, unless the context otherwise requires(a)"Act" means the Jammu and Kashmir Public Services Guarantee Act, 2011 (Act No. IX of 2011);(b)"Form" means the Form appended to these rules;(c)"Government" means the Government of Jammu and Kashmir;(d)"Section" means the section of the Act.(2)The words and expressions used in these rules but not defined shall have the same meaning as assigned to them respectively in the Act.
