Odisha Sub-Ordinate Fodder Service (Recruitment & Conditions of Service) Rules, 2012
2. Definition:
'(1) In these rules, unless there is anything repugnant in the subject or context,-
(a) "ARD Department" means Animal Resources Development Department;
(b) "Board" means the Selection Board constituted under rule 10;,
(C) "Director" means the Director of Animal Husbandry and Veterinary Services, Odisha;
(d) "Ex-servicemen" means persons as defined in the Orissa Ex-servicemen (Recruitment to State Civil Services and Posts) Rules, 1985;
(e) "Government" means the Government of Odisha;
(f) "Persons with Disabilities" means persons Who have been granted with disability certificates by Competent Authority as. per the provisions of the Persons With Disabilities (Equal Opportunities, Protection of Right and Full Participation) Orissa Rules, 2003;
(g) "Scheduled Castes and Scheduled Tribes" shall have referred to the Scheduled Castes and Scheduled Tribes specified in the Constitution (Scheduled 'Castes) Order, 1950, and the Constitution (Scheduled Tribe) Order, 1950, as the case may be, made under Articles 341 and 342 of the ' Constitution of India, respectively and as amended from time to time;
(h) "SEBC" means the Socially and Educationally Backward Classes of Citizens as referred to in Clause (e) of Section 2 of the Odisha Reservation of Posts and Services (for Socially and Educationally Backward Classes) Act; 2008;
(i) "Service" means Odisha Sub-Ordinate Fodder Service;
(j) "Sportsmen" means persons who have been issued With identity card as' sportsmen by the Director, Sports as per Resolution No. 24808/Gen., dated the 18th November, 1985 of General Administration Department; and
(k) "Year" means a calendar year.
(2) All other words and expressions used in these rules but not specifically defined shall, unless the context otherwise 'requires, have the same meaning as respectively assigned to them in the Orissa service Code.
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