Section 3 in Jharkhand Child Development Non-Gazetted Personnel Recruitment and Service Conditions Rules, 2006
3. Definitions.
- Notwithstanding any reference to the contrary, in the context of these Rules:-(a)"Appointing authority" means Divisional Commissioner in the case of the Lady Supervisor, Statistical Assistant, Clerk (Lower Division) and Peon.(b)"Citizen of India" means a person who is or is held to be as a citizen of India under Part-II of the Constitution of India.(c)"Constitution" means the Constitution of India.(d)"Service" means the Jharkhand Child Development Non-Gazetted Personnel Service.(e)"Commission" means the Jharkhand Public Service Commission.(f)"Divisional Commissioner" means the Commissioner of a Division.(g)"Government" means the State Government of Jharkhand.(h)"Governor" means the Governor of Jharkhand.(i)"Secretary" means the Secretary of Department of Social Welfare, Women and Child Development.(j)"Director" means Director, Social Welfare; Jharkhand.(k)"Project" means the Child Development Project.(I)"Year of Recruitment" means the period of 12 month's time starting from the 1st January of a calendar year.Part-II Cadre
