Section 2 in The Mizoram Civil Service Rules, 1988
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(a)"Constitution" means the Constitution of India.(b)"Commission" means the Mizoram Public Service Commission.(c)"Government" means the Government of Mizoram.(d)"Governor" means the Governor of Mizoram.(e)"Member" means a person appointed in a substantive capacity to any grade of the Mizoram Civil Sendee and includes a person on probation to the Mizoram Civil Service in accordance with these rules.(f)"Schedule "means a Schedule appended to these rules.(g)"Scheduled Castes" means such castes as are specified by the President of India under Article 342 (1) of the Constitution of India as modified by law made by Parliament from time to time in so far as the specification pertains to the State of Mizoram.(h)"Scheduled Tribes" means such tribes as are specified by the President of India under Article 342 (1) of the Constitution of India as modified by law made by Parliament from time to time in so far as the specification pertains to the State of Mizoram.(i)"Service" means the Mizoram Civil Service.(j)"State" means the State of Mizoram.(k)"Year" means calendar year.(l)"Gazette" means the Mizoram Gazette.
