Section 2 in The Orissa Fisheries Ministerial Service Rules, 1976
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Board" means the Selection Board constituted under Sub-rule (1) of Rule 19;(b)"Departmental Examination" means the preliminary and final accounts examination held by the Board of Revenue;(c)"Director" means the Director of Fisheries Orissa;(d)"Government" means the Government of Orissa;(e)"Head Assistant" means Head Assistant, Senior Assistant, Senior Assistant-cum-Budget Head Assistant;(f)"Office of the Head of Department" means the Office of the Director of Fisheries, Orissa;(g)"Subordinate Offices" means the offices of the Deputy Director of Fisheries, Assistant Director of Fisheries, Superintendent of Fisheries and such other offices under the administrative control of the Director of Fisheries, Orissa as are not borne in the establishment of the office of the Head of Department;(h)"Senior Upper Division Clerk" means Head Clerk, Head Clerk-cum-Accounts, Accounts-cum-Cashier and Storekeeper in the Subordinate Offices;(i)"Scheduled Castes" and "Scheduled Tribes" mean such castes and such tribes as may be specified by the President under Articles 341 and 342 of the Constitution of India respectively;(j)"Upper Division Clerk" means Upper Division Clerk and Accountant and includes Accountant-cum-Cashier in subordinate offices;(k)"Upper Division Grade II Assistant" Means Grade II Assistant, Accountant-cum-Cashier, Grade II Accountant, Store-keeper and Assistant Store-keeper in the office of Head of the Department.(l)"Year" means a calendar year.Part-II Subordinate offices
