Section 2 in The M.P. State University Service Rules, 1983
2. Definitions.
- In those rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 (No. 22 of 1973);(b)"Commission" means the Madhya Pradesh Public Service Commission;(c)"Government" or "State Government" means the Government of Madhya Pradesh;(d)"Schedule" means a Schedule appended to these rules;(e)"Scheduled Castes and Scheduled Tribes" shall have the same meanings as are assigned to them by clauses (24) and (25) respectively of Article 366 of the Constitution; and are notified as such by the State Government from time to time;(f)"Section" means a section of the Act;(g)"Service" means the State University Service constituted under sub section (1) of Section 15-A;(h)"University" means a University to which the Act is applicable.
