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State of Odisha - Section

Section 2 in The Orissa Industries Service Rules, 1985

2. Definitions.

- In these rules, unless the context otherwise requires-
(a)"Board" means Departmental Selection Board constituted under Rule 13;
(b)"Commission" means the "Orissa Service Commission";
(c)"Director" means the Director of Industries, Orissa;
(d)"direct recruit" means a person appointed to the service on the, basis of advertisement and recommendation of Commission under Rule 5;
(e)"Government" means the Government of Orissa in the Industries Department;
(f)"Scheduled Castes and Scheduled Tribes" means such castes and tribes as may be specified by the President of India from time to time under Arts, 341 and 342 of the Constitution of India respectively;
(g)"Schedule" means a Schedule appended to these rules; and
(h)"State" means the State of Orissa.
Part-II