Section 2 in The Orissa Secretariat Service Rules, 1980
2. Definition.
- In these rules, unless the context otherwise requires-(a)"Commission" means the Orissa Public Service Commission;(b)"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;(c)"Government" means the Government of Orissa;(d)"Service" means the Orissa Secretariat Service;(e)[ "year" means the calendar year.] [Added vide Notification No. 22056/12.4.2001, OG Part III-A No. 21 Dated 25.5.2001.]
