Section 2 in The Orissa Administrative Tribunal (Recruitment and Conditions of Service of Officers and Staff) Rules, 1999
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Administrative Tribunals Act, 1985 (13 of 1985);(b)"Administrative Department" means the General Administration Department of Government of Orissa;(c)"Chairman" means the Chairman of the Orissa Administrative Tribunal;(d)"Committee" means the Departmental Promotion Committee constituted under rule 6;(e)"Deputation" means the temporary transfer/borrowing the services of Officer/employees from the Government to the Tribunal as defined in Chapter VIII of the Orissa Service Code;(f)"Government" means the Government of Orissa;(g)"Registrar" means the Registrar of the Tribunal;(h)"Deputy Registrar (Administration)" means Deputy Registrar, Administration of the Tribunal;(i)"Deputy Registrar (Judicial)" means the Deputy Registrar, Judicial of the Tribunal;(j)"Schedule" means a Schedule appended to these rules;(k)"Scheduled Caste" such Castes as specified in Scheduled Castes Order, 1950 made under Article 341 of the Constitution of India;(l)"Scheduled Tribe" means such Tribes as specified in Scheduled Tribes Order 1950 made under Article 342 of the Constitution of India;(m)"Socially & Educationally Backward Class" means such class as mentioned in the notification No. 25455 (T.W.), dated the 10th September 1993 of Government of Orissa in the Welfare Department;(n)"Selection Committee" means the Committee constituted under rule 11;(o)"Service" means the Orissa Administrative Tribunal Service constituted under rule 3;(p)"Tribunal" means the Orissa Administrative Tribunal established under Sub-section (2) of Section 4 of the Act; and(q)"Year" means the Calendar year.(2)Words and expressions used but not defined in these rule shall have the same meaning as given to them in the Act and Orissa Service Code.
