Section 2 in The Indian Administrative Service (Appointment by Promotion) Regulations, 1955
2. Definitions.
(1)In these regulations unless the context otherwise requires -(a)"Cadre Officer" means a member of the Service;(b)"Cadre Post" means any of the posts specified as such in the regulations made under sub-rule (1) of rule 4 of the Cadre Rules;(c)"Cadre Rules" means the Indian Administrative Service (Cadre) Rules, 1954;(d)"Committee" means the Committee set up in accordance with regulation 3;(e)"Commission" means the Union Public Service Commission;(f)"Recruitment Rules" means the Indian Administrative Service (Recruitment) Rules, 1954;(g)"Schedule" means a Schedule appended to these regulations;(h)"Service" means the Indian Administrative Service;(i)[State means a State specified in the First Schedule to the Constitution and includes a Union Territory] [Substituted/Added vide MHA Notification No. 5/2/60-AIS(I), dated 29/7/60.];(j)[ "State Civil Service" means,] [Substituted vide D.P. Notification No. 16/5/70-AIS(III)-A, dated 20.9.71.](i)[ for the purpose of filling up the vacancies in the Indian Administrative Service Cadre of the Arunachal Pradesh-Goa-Mizoram-Union Territories under rule 9 of the Recruitment Rules, any of the following services, namely:- [Substituted vide D.P. Notification No. 13013/1/89-AIS(I), dated 24/1/89.](a)the Delhi and Andaman and Nicobar Islands Civil Service;(b)the Goa Civil Service;(c)the Pondicherry Civil Service;(d)the Mizoram Civil Service;(e)the Arunachal Pradesh Civil Service;](ii)in all other cases, any service or services, approved for purposes of the Recruitment Rules by the Central Government in consultation with the State Government, a member of which normally holds, for purposes of revenue and general administration, charge of a sub-division of a district or a post of higher responsibility.(k)["State Government" means -] [Substituted vide D.P. Notification No. 13/4/71-AIS(I), dated 11/1/72.](i)in relation to a State in respect of which a separate cadre of the Service exists, the Government of such State; and(ii)in relation to a group of States in respect of which a Joint Cadre of the Service is constituted, the Joint Cadre Authority.(iii)in relation to a group of Union Territories, and [in respect of which a joint cadre of the Service is constituted, the Central Government.] [Omitted vide D.P. Not No. 1/1/72-AIS(I)-A, dated 12/10/72 and substituted vide Notification No. 11/1/72-AIS(I)-A, dated 22/5/73](l)["Year" means the period commencing on the first day of January and ending on the thirty first day of December of the same year.] [Amended vide Notification No. 14015/52/96-AIS(I)-A, dated 31.12.97](2)All other words and expressions used in these regulations but not defined shall have the meanings respectively assigned to them in the Recruitment Rules.
