Section 2 in The Indian Supply Service (Group `A') Rules, 2017
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Appointing Authority" in relation to any grade means the authority empowered under the Central Civil Services (Classification, Control and Appeal) Rules, 1965, to make appointments to the grade;(b)"cadre" means the group of posts in the grades as specified in Schedule - I;(c)"Cadre Controlling Authority" means the Government of India in the Ministry of Commerce and Industry, Department of Commerce (Supply Division);(d)"Commission" means the Union Public Service Commission;(e)"duty post" means any post specified in Schedule - I;(f)"grade" means any of the grades specified in Schedule - I;(g)"Schedule" means a Schedule to these rules; and(h)"Service" means the Indian Supply Service (Group `A').
