Section 2 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
2. Definitions.
(1)In these rules, unless the context requires otherwise(a)"Appendix" means an Appendix appended to these rules;(b)"Commission" means the Orissa Public Service Commission;(c)"Government" means the Government of Orissa;(d)"Governor" means the Governor of Orissa;(e)"High Court" means the High Court of Orissa;(f)"Official Gazette" means the Orissa Gazette;(g)"Recruiting Authority" means the Orissa High Court or the Orissa Public Service Commission, as the case may be;(h)"Scheduled Castes and Scheduled Tribes" shall have reference to the Scheduled Castes specified in the Constitution (Scheduled Castes) Order, 1950 and (Scheduled Tribes) Order, 1950, made under Article 341 and 342, respectively, of the Constitution of India and as amended from time to time.(i)"S.E.B.C." means Socially and Educationally Backward Classes of the citizens other than the Scheduled Castes and Scheduled Tribes as may be specified by the Government from time to time;(j)"Service" means the Orissa Superior Judicial Service and Orissa Judicial Service;(k)"State" means the State of Orissa; and(l)"Year" means the calendar year.(2)All other words and expressions used herein but not specifically defined in these rules, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Orissa Service Code.Part-II
