Section 2 in The Indian Forest Service (Probation) Rules, 1968
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)'Commission' means the Union Public Service Commission;(b)'Institute' means the Forest Research Institute and College, Dehra Dun;(c)'Period of probation' in relation to a probationer means the period of probation specified in Rule 3;(d)'President' means the President of the Forest Research Institute and Colleges, Dehra Dun;(e)'Probationer' means a person appointed to the Service on probation;(f)'Schedule' means the Schedule appended to these rules;(g)'Service' means the Indian Forest Service;(h)'State' means a State specified in the First Schedule to the Constitution and includes a Union Territory;(i)[ 'State Government' means the Government of that State to which a probationer is allotted or deputed for practical training and in relation to a probationer allotted to a Joint Cadre, the Joint Cadre Authority.] [Inserted by D.P. Notification No. 13/4/71-AIS (I), dated 11th January, 1972.]
