Section 2 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu cooperative societies Act, 1983 (Tamil Nadu Act 30 of 1983);(b)"Rules" means the Tamil Nadu cooperative sugar Mills Managerial common cadre system Rules, 2018;(c)"Government" means the Government of Tamil Nadu;(d)"Registrar" means the commissioner / Director of sugar for cooperative sugar Mills;(e)"sugar Mills" means the cooperative sugar Mills registered under the Tamil Nadu cooperative societies Act, 1983 (Tamil Nadu Act 30 of 1983);(f)"common cadre Authority" means the committee formed under rule 4 of these rules;(g)"Disciplinary Authority" means the Managing Director of the sugar mills;(h)"Common Cadre Employee" means an employee in categories A and B of the sugar mills;(i)"service" means the service under the Tamil Nadu Managerial common cadre system Rules, 2018;(j)"Year" means the financial year commencing from 1st day of April of any year and ending with 31st day of March of the succeeding year;(k)Managing Director" means the officers appointed by the Government of Tamil Nadu for the management of the Cooperative Sugar Mills as its Managing Directors / Special Officers / Administrators.
