Section 2 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975;(b)"Form" means a Form set out in the Appendix to these Rules;(c)"Schedule" means [the Schedule] [Substituted vide H.T.W. Department Notification No. 2164 dated 20.1.1984, published in Orissa Gazette Extraordinary No. 141, dated 3.2.1984.] appended to these Rule;(d)"Section" means a section of the Act;(e)All other words and expressions used in the rules but not defined herein shall have the same meaning as are respectively assigned to them in the Act.
