Section 2 in Orissa (Subordinate) Finance Service (Treasury Branch) Rules, 2001
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Appointing Authority" means the Director of Treasuries and Inspection, Orissa.(b)"Division" means division as in the Orissa Revenue Divisional Commissioner Act, 1957;(c)"Government" means the Government of Orissa;(d)"Scheduled Castes" shall have reference to the Scheduled Castes specified in the Constitution (Scheduled Castes) Order, 1950 made under Article 341 of the Constitution of India;(e)"Scheduled Tribes" shall have reference to the Scheduled Tribes specified in the Constitution (Scheduled Tribes) Order, 1950 made under Article 342 of the Constitution of India;(f)"Service" means the Orissa Subordinate Finance Service (Treasury Branch); and(g)"Year" means a calendar year.(2)All other words and expressions used but not defined in these rule, unless the context otherwise requires, shall have the same meaning as respectively assigned to them in the Orissa Service Code.
