Section 2 in Commercial Tax Officer, Class II (pre-service training and post-training examination) Rules, 2016
2. Definitions.
- In these rules, unless the context otherwise requires(a)"Appendix" means an Appendix appended to these rules;(b)"Deputy Commissioner of Commercial Tax" means the Deputy Commissioner of Commercial Tax (Training), Gujarat State;(c)"direct recruit" means a person appointed on the post of Commercial Tax Officer, Class II in the Department of Commercial Tax, Gujarat State on the recommendation by the Gujarat Public Service Commission on the basis of competitive examination;(d)"Training Institute" means the institute established under the control of Deputy Commissioner of Commercial Tax (Training) Gujarat State.(e)"post-training examination" means examination held by the training Institute that has imparted pre service training to the direct recruits.(f)"specified chances" means the number of chances specified in these rules within which a person is required to pass the examination.
