Odisha Municipal Community Development Service (Method of Recruitment and Conditions of Service) Rules, 2017

2. Definitions.-

(1) In these rules, unless the context otherwise require,-

(a) "Act" means the Odisha Municipal Services Act, 2016;

(b) "Commissioner" means Commissioner of a Municipal Corporation;

(c) "Committee" means the Departmental Promotion Committee constituted under rule 12;

(d) "Deputy Commissioner" means Deputy Commissioner of a Municipal Corporation;

(e) "District" means a revenue District;

(f) "Executive Officer" means Executive Officer of a Municipality or a Notified Area Council;

(g) "Ex-servicemen" means persons as defined in the Odisha Ex-servicemen (Recruitment to State Civil Services and Posts) Rules, 1985;

(h) "Government" means the Government of Odisha;

(i) "Joint Commissioner" means Joint Commissioner of a Municipal Corporation;

(j) "OPSC" means Odisha Public Service Commission;

(k) "OSSC" means Odisha Staff Selection Commission;

(l) "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) Odisha Rules, 2003;

(m) "Schedule" means Schedule appended to these rules;

(n) "Scheduled Castes and Scheduled Tribes" shall have reference 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;

(o) "SEBC" means the Socially and Educationally Backward Classes of citizens defined as backward Classes and referred to in clause (a) of Section 2 of the Odisha State Commission for Backward Classes Act, 1993;

(p) "Section" means section of the Odisha Municipal Services Act, 2016;

(q) "Selection" means selection in accordance with the provisions of these rules;

(r) "Service" means the Odisha Municipal Community Development Service;

(s) "Sportsmen" means persons who have been issued with identity card as sportsmen by the Director, Sports; and

(t) "Year" means the Calendar Year.

(2) All other words and expressions used in these rules but not defined specifically shall, unless the context otherwise requires, have the same meaning as respectively assigned to them in the Act, and Odisha Service Code.

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