Section 2 in The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002
2. Definitions.
- In these regulations, unless the context otherwise requires -(a)"Appendix" means an appendix appended to these regulations;(b)"Board of Directors" means the Board of Directors of Punjab State Warehousing Corporation;(c)"Chairman" means the Chairman of the Board of Directors;(d)"direct appointment" means an appointment made by giving advertisement in the newspaper otherwise than by promotion or by transfer on deputation of a person already in the service of the Government Institutions;(e)"Government Institution" means a Government company as defined in the Companies Act, 1956, or a Statutory Body incorporated in which Union Government or the State Government has a financial interest;(f)"Managing Director" means the Managing Director of the Punjab State Warehousing Corporation;(g)"recognized University or institution" means :-(i)any University incorporated by law in any of the States of India; or(ii)any other University or institution which is declared by the State Government to be a recognized University or institution for the purposes of appointments to public services and posts in connection with the affairs of the State of Punjab;(h)"Selection Committee" means a Selection Committee appointed by the Board of Directors or by the Executive Committee or by the Managing Director as the case may be for making direct appointment to the Service;(i)"State Government" means the Government of the State of Punjab; and(j)"Service" means The Punjab State Warehousing Corporation (Group 'C' and 'D') Service.
