Section 2 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Appointing authority", in relation to a Government servant means(i)the authority empowered to make appointments to the service of which the Government servant is, for the time being a member or to the grade of the service in which the Government servant is, for the time being, included, or(ii)the authority empowered to make appointments to the post which the Government servant, for the time being, holds, or(iii)the authority which appointed the Government servant to such service, grade or post, as the case may be, or(iv)where the Government servant having been a permanent member of any other service or having substantively held any other permanent post, has been in continuous employment of the Government, the authority which appointed him to that service or to any grade in that service or to that post :(b)"Commission" means the Orissa Public Service Commission;(c)"Disciplinary authority", in relation to the imposition of a penalty on a Government servant means the authority competent under these rules to impose on him that penalty;(d)"Government" means the Government of Orissa;(e)"Department of Government" means the Departments prescribed under the Rules of Business and includes Orissa Legislative Assembly till separate rules are framed by the Governor;(f)"Government servant" means a person who is a member of a service or who holds a civil post under the State and includes any such person on foreign service or whose service are temporarily placed at the disposal of the Union Government or any other State Government or a local or other authority and also any person in the service of the Union Government or any other State Government or a local or other authority whose services are temporarily placed at the disposal of the State Government.(g)"Schedule" means the schedule to these rules;(h)[ "Secretary" means a Secretary to the Government of Orissa in any Department and includes-] [Substituted by P & S Department Notification No.15421-Gen. Dated 12.9.1974.](i)a Special Secretary, or an Additional Secretary, and(ii)a Joint Secretary placed in independent charge of Department;(i)"Service" means a civil service of the State.
