- In this Act, unless the contest otherwise requires,-(a)'Government' means the State Government.(b)[ 'Government Servant' means a person appointed to public services or to a post in connection with the affairs of the State of Andhra Pradesh.] [Substituted by Act 6 of 1993.](c)'Prescribed' means prescribed by rules made under this Act.(d)'Tribunal' means the· Tribunal constituted under section 3.
