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Union of India - Section

Section 3 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

3. Definitions.

- In these regulations, unless there is anything repugnant in the subject or context.
(a)"Act" means the Inland Waterways Authority/of India Act, 1985 (82 of 1985).
(b)"Authority" means Inland Waterways Authority of India, Constituted under Section 3 of the Act.
(c)"Chairman" means Chairman of the Authority or any person duly authorised to act on his behalf.
(d)"Appointing Authority" means appointing authorities specified in Annexure 'A'.
(e)" Cadre" means the strength of a service sanctioned as a separate unit, consisting of posts or categories of posts in the Inland Waterways Authority of India the incumbents of which the eligible to be considered for transfer promotion by seniority-cum-fitness or seniority-cum-merit when vacancies in higher posts occur in the same service.
(f)Group 'A' post, Group 'B' Posts, Group 'C' Posts and Group 'D' posts shall have the same meanings as assigned to them in Annexure B as may be amended from time to time.
(g)"Departmental promotion Committee" means a Committee constituted as specified in the Schedule.
(h)"Selection Committee" means the Committee constituted by the Chairman for the selection of candidates by means of a competitive examination of interview or both for appointment to posts for direct recruitment.
(i)"Direct recruit" means a person recruited on the basis of a competitive examination or interview or both by the selection committee.
(j)"Employee" means any person appointed to any service in the Authority and whose name is included in the Authority's pay roll.
(k)"Permanent employee" in relation to any grade or post means employee who has been substantively appointed to a permanent vacancy in that grade or post.
(l)"Schedule" means Schedule appended to these regulations.
(m)"Schedule Castes" and ("Scheduled Tribes" shall have the meanings assigned to them in clauses (24) and (25) of Article 366 of the Constitution of India;
(n)"Temporary employee" in relation to any grade or post means, an employee holding a temporary or officiating appointment in that grade or post.
(o)"Selection post" means a post for which Selection is made on the basis of merit.
(p)"Non-Selection post" means a post for which selection is made on the basis of Seniority subject to the rejection of unfit.