Section 2(1) in The Indian Forest Service (Appointment By Promotion) Regulations, 1966
(1)In these regulations unless the context otherwise requires,-(a)'Cadre Officer' means a member of the Service;(b)'Cadre Post' means any of the posts specified as such in the regulations made under sub-rule (1) of rule 4 of the Cadre Rules;(c)'Cadre Rules' means the Indian Forest Service (Cadre) Rules, 1966;(d)'Committee' means the Committee set up in accordance with regulation 3;(e)'Recruitment Rules' means the Indian Forest Service (Recruitment) Rules, 1966;(f)'State Government' means-(i)in relation to a State in respect of which a separate Cadre of the Service exists, the Government of such State :(ii)[ in relation to a group of States in respect of which a Joint Cadre of the Service is constituted, the Joint Cadre Authority;] [Substituted by DP Notification No. 13/4/71-AIS (1), dated 11th January, 1972.](iii)in relation to the Union Territories, in respect of which a joint cadre of the Service is constituted, the Central Government.(g)[ 'year' means the period commencing on the first day of January and ending on the thirty first day of December of the same year.] [Substituted by G.S.R. 734 (E), dated 31.12.1997 (w.e.f. 1.1.1998)]
