- In these rules, unless there is anything repugnant in the subject or context,-(a)"Appointing Authority" means the Governor of Assam ;(b)"Board" means the Selection Board constituted under Rule 13 ;(c)"Commission" means the Assam Public Service Commission ;(d)"Constitution" mean the Constitution of India ;(e)"Government" means the Government of Assam ;(f)"Governor" means the Governor of Assam ;(g)"Member" means a member of the Assam Health Service ;(h)"Rural station" means a station in a District of the State other than the District of Karbi-Anglong and no North Cachar Hills, not being within 8 Kilometers (5 miles) of the Headquarters of a District or sub-division ;(i)"Select List" means the list as referred to in Clause (d) of sub-Rule (1) of Rule 6 and the list finally approved under sub-Rule (b) of Rule 12 ;(j)"Service" means the Assam Health Service ; and(k)"Year" means a calendar year.
