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State of Odisha - Section

Section 2 in The Orissa Reservation of Posts and Services (For Socially and Educationally Backward Classes) Act, 2008

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"appointment" means appointment of a person to any post or service by direct recruitment but does not include promotion;
(b)"creamy layer" refers to the individuals at the upper stratum of the backward class as may be prescribed;
(c)"prescribed" means prescribed by rules made under this Act;
(d)"recruitment year" means recruitment year during which the recruitment is actually made;
(e)"Socially and Educationally Backward Classes" means Backward Classes as defined in Clause (a) of Section 2 of the Orissa State Commission for Backward Classes Act, 1993;
(f)"State" includes the Government, the Legislature of the State of Orissa, local or other Authorities within the State which are under the control of the State Government, an Aided Educational Institution as defined in the Orissa Education Act, 1969 or Institutions, Societies and Companies which are owned or controlled by the State Government or instrumentalities or agencies of that Government.