Section 2 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995
2. Definitions.
(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.(2)All other words and expression used but not defined in these rules, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Orissa Service Code.
