Section 2(1) in Orissa (Subordinate) Finance Service (Treasury Branch) Rules, 2001
(1)In these rules, unless the context otherwise requires-(a)"Appointing Authority" means the Director of Treasuries and Inspection, Orissa.(b)"Division" means division as in the Orissa Revenue Divisional Commissioner Act, 1957;(c)"Government" means the Government of Orissa;(d)"Scheduled Castes" shall have reference to the Scheduled Castes specified in the Constitution (Scheduled Castes) Order, 1950 made under Article 341 of the Constitution of India;(e)"Scheduled Tribes" shall have reference to the Scheduled Tribes specified in the Constitution (Scheduled Tribes) Order, 1950 made under Article 342 of the Constitution of India;(f)"Service" means the Orissa Subordinate Finance Service (Treasury Branch); and(g)"Year" means a calendar year.
