Section 2 in The Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004
2.
(1)In these orders, unless the context otherwise requires, -(a)'Department' means the General Administration (Vigilance) Department;(b)'Deputation' means the placement of services of officers from Orissa Police to State Vigilance Organisation under the Government;(c)'Director' means the Director, Vigilance, Orissa;(d)'Government' means the Government of Orissa;(e)'Screening Committee' means the Committee constituted under orders, 7, 11 or 15;(f)'Service' means the State Vigilance Group 'A' and Group 'B' service constituted under these orders; and(g)'Year' means the calendar year.(2)Words and expressions used herein but not specifically defined in these orders shall have the same meaning as respectively assigned to them in the Orissa Service Code or Police Manual Orders.
