Section 2 in Rajasthan Forest Subordinate Service Rules, 2015
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Appointing Authority" means the Principal Chief Conservator of Forests (Head of Forest Force), Rajasthan and includes any other person to whom such powers in this behalf have been delegated by a special order of Government;(b)"Board" means the Rajasthan Subordinate and Ministerial Services Selection Board(c)"Commission" means the Rajasthan Public Service Commission;(d)"Deputy" Conservator of Forests means the Divisional Forest Officer or Deputy Conservator of Forests or Deputy Chief Wildlife Warden or Senior Research Officer or Soil Conservation Officer or Working Plan Officer and includes a person who is acting as such during absence of such officer;(e)"Direct Recruitment" means recruitment made according to the Procedure prescribed in Part IV of these rules;(f)"Government" means the Government of Rajasthan;(g)"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to a post in the service on the basis of regular selection under the provisions of these rules or the rules or order superseded by these rules;(h)"Principal Chief Conservator of Forests" means the Principal Chief of Forests (Head of Forest Force), Rajasthan and includes a person who is acting as such during absence of Principal Chief Conservator of Forests (Head of Forest Force), Rajasthan;(i)"Schedule" means a Schedule appended to these rules;(j)"Service" means the Rajasthan Forest Subordinate Service;(k)"Service" or "Experience" wherever prescribed in these rules a condition for promotion from one Service to another or within the Service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with rules promulgated under proviso to Article 309 of the Constitution of India;Note. - Absence during service e.g. training, leave and deputation etc. which are treated as, duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for computing experience or service required for promotion."(l)"State" means the State 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 and includes an appointment on probation or as probationer followed by confirmation on the completion of the probationary period;Note. - Due Selection by any of the methods of recruitment prescribed under these rules" will 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.(n)"Year" means the financial year.
