Section 2(1) in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995
(1)In these rules, unless the context otherwise requires-(a)"Appointing Authority" means the Examiner Local Fund Accounts, Finance Department;(b)"Commission" means the Orissa Subordinate Staff Selection Commission;(c)"Direct Recruit" means a person recruited on the basis of Comparative Examination held under Rule 5;(d)"Government" means the Government of Orissa;(e)"Scheduled Castes" shall have reference to the Scheduled Castes specified in the Constitution (Scheduled Castes) Order, 1950 made under Article 341 of the Constitution of India;(f)"Scheduled Tribes" shall have reference to the Scheduled Tribes specified in the Constitution (Scheduled Tribes) Order 1950 made under Article 342 of the Constitution of India;(g)"Service" means the Orissa Subordinate Finance Service (Local and Audit);(h)"Year" means a calendar year.
