Section 2 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
2. Definitions.
- In these rules, unless the context otherwise requires : -(a)In relation to any service or post "Appointing Authority" means the government or the authority who has been conferred with powers to appoint on the service or post, conferred in the recruitment rules regarding the service or post or conferred by the government by general or specific order or later on conferred hereafter.(b)"Government" means the Government of Chhattisgarh.(c)"State" means the Chhattisgarh State.(d)"Departmental Recruitment Rules" means current Service Recruitment rules for appointment on the related service or post.(e)"Commission" means Chhattisgarh Public Service Commission.
