Odisha Police Motor Transport and Odisha State Armed Police(Special Security) Battalion Service (Method of Recruitment and Conditions of Service of Drivers) Rules, 2014
2. Definitions-
(1) In these rules, unless the context otherwise required,-
(a) "Appointing Authority" means the Superintendent of Police, Police (Motor Transport) who is competent to give appointment in the service;
(b) "Ex-servicemen" means a person as defined in the Odisha Ex-Servicemen (Recruitment to the State Civil Services and Posts) Rules, 1985;
(c) "Government" means the Government of Odisha;
(d) "Recruitment year" means the calendar year during which advertisement for recruitment is actually issued;
(e) "Scheduled Castes and Scheduled Tribes" (S. C. & S. T.) means such Castes and Tribes as notified from time to time by the President of India under Articles 341 and 342 of the Constitution of India, respectively;
(f) "S.E.B.C." means Socially and Educationally Backward Classes of Citizens defined as Backward Classes and referred to in Clause (a) Section 2 of the Odisha State Commission for Backward Classes Act, 1993;
(g) "Service" means the Odisha Police Motor Transport and Odisha State Armed Police (Special Security) Battalions (Driver) Service;
(h) "Sports person" means a person, who would have been issued with identity card as Sportsmen by the Director, Sports as per the Resolution No. 24808-Gen., dated the 18th November 1985 of the General Administration Department, as amended from time to time.
[(i) "Zonal Board" means the Zonal Selection Board constituted under rule 6]1
(2) All other words and expression which have been used but not specificially defined in these rules shall have the same meaning as respectively assigned to them in the Police Act, 1861.
