Section 3 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of persons in the Engineering Cell) Rules, 2012
3. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Appointing Authority" means the Government in the Department of Art, Literature, Culture and Archaeology or such other authority to whom this power may be delegated by the Government with or without any condition;(b)"Cell" means the Engineering Cell constituted by the Government in the Department' of Art, Literature, Culture and Archaeology:(c)"Committee" means the Committee referred to in Rule 10;(d)"Director" means the Director, Department of Archaeology and Museums, Rajasthan;(e)"Government" means the Government of Rajasthan;(f)"Record of Service" means the Annual Performance Appraisal Reports where maintenance of such record is prescribed and other relevant service record;(g)"Schedule" means the Schedule(s) appended to these rules;(h)"State" means the State of Rajasthan; and(i)"Year" means the financial year.
