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State of Rajasthan - Section

Section 2 in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013

2. Definitions.

- In these rules, unless the context otherwise requires-
(a)"Appointing Authority" means the Director Minority Affairs;
(b)"Commission" means the Rajasthan Public Service Commission;
(c)"Committee" means a committee referred to in colums 5 to the schedule appended to these rules;
(d)"Department" means the Department of Minority Affairs;
(e)"Direct recruitment" means recruitment made according to the procedure prescribed in Part-IV of these rules;
(f)"Director" means the Director of Minority Affairs;
(g)"Government" means the (Government of Rajasthan);
(h)"Member of the service" means a person appointed to a post in the service on the basis of regular selection under the provisions of these rules or the rules; or order superseded by these rules;
(i)"Service" means the Schedule appended these rules;
(j)"Service" means the Rajasthan Madarsa Education Assistant Subordinate Service;
(k)"Experience" wherever prescribed in these rules for the purpose of weightage means the experience gained in any Madarsa registered by the Madarsa Board or in the Madarsa Board;
Note. - Absence during service e.g. training, leave, deputation and summer vacation etc. shall also be counted as service for computing experience required for the purpose of weightage;
(l)"State" means the Staff of Rajasthan;
(m)"Substantive appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these rules, or the rules or orders repealed by these rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period;
Note. - Due selection by any methods of recruitment prescribed under these rules' shall include recruitment either on initial constitution of service or in accordance with the provisions of any rules promulgated under proviso to Article 309 of the Constitution of India, except urgent temporary appointment; and
(n)'Year' means the financial year.