Section 2 in Indian Corporate Law Service Rules, 2015
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Commission" means the Union Public Service Commission;(b)"Controlling Authority" means the Central Government in the Ministry of Corporate Affairs;(c)"Departmental Promotion Committee" means a Departmental Promotion Committee specified in Schedule III to these rules;(d)"Duty post" means any post, specified in Schedule I whether permanent or temporary;(e)"Examination" means the Civil Services Examination held by the Commission for recruitment to Central Services Group 'A';(f)"Government" means the Central Government;(g)"Grade" means a grade specified in column (2) of Schedule I;(h)"Other Backward Classes" shall comprise the classes and communities notified by the Central Government from time to time;(i)"Regular service" in relation to any grade means the period or periods of service in that grade rendered after selection according to prescribed procedure for regular appointment to the grade and includes any period or periods during which an officer would have held a duty post in that grade but for his being on leave, deputation or otherwise not being available for holding such a post;(j)"Schedule" means a schedule appended to these rules;(k)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution; and(l)"Service" means the Indian Corporate Law Service constituted under rule 3.
