Section 2 in Planning Assistant, Class III, (Departmental Examination) Rules, 2012
2.
In these rules, unless the context otherwise requires;(a)"Appendix" means Appendix appended to these rules;(b)"appointed date" means the date on which these rules shall come into force;(c)"candidate" means a person who is working as Planning Assistant, Class-Ill, in the Town Planning and Valuation Department;(d)"examination" means the departmental examination, for promotion to the post of Junior Town Planner, Class-II, prescribed under these rules and specified in the Appendix-'A';(e)"Planning Assistant" means a person appointed as Planning Assistant, Class-Ill, either by promotion or by direct selection in the Town Planning and Valuation Department;(f)"specified chances" means the number of chances specified in these rules within which a person is required to pass the examination;(g)"specified Period" means the period specified in these rules within which a person is required to pass the examination.
