Section 2 in Orissa Secretariat Private Secretaries Service Rules, 1997
2. Definitions.
- In these rules, unless the context otherwise requires(a)"Board" means the Cadre constituted under Rule 3;(b)"Cadre" means the Cadre constituted under Rule 3;(c)"Commission" means the Orissa Public Service Commission;(d)"Department" means a Department of the Secretariat as prescribed in the Rules of Business framed under clause (3) of Article 166 of the Constitution of India;(e)"Government" means the Government of Orissa;(f)"Personal Assistant" means Personal Assistants belonging to the Orissa Secretariat Cadre of Stenographers;(g)"Secretary" means a Secretary to the Government and includes a Special Secretary, an additional Secretary, an ex officio Secretary and ex officio Additional Secretary;(h)"Select List" means the list approved under Rule 10;(i)"Service" means the Orissa Secretariat Private Secretaries Service constituted under these rules; and(j)"Year" means the Calendar Year.
