Section 2 in Rajasthan Jails Subordinate Service Rules, 1998
2. Definitions.
- In these Rules unless the context otherwise requires:-(a)[ "Appointing Authority" means- [Substituted by Notification No. G.S.R. 79, dated 21.12.2016 (w.e.f. 15.5.1998).](i)For the posts of Jailor/Deputy Jailor/Factory Supervisor/Assistant Factory Supervisor/Teacher Gr.II/Head Master/Chief Armourer/Military Drill Instructor/Assistant Teacher/Vocational Teacher, the Inspector General of Prisons.(ii)For the posts of Assistant Jailor/Chief Head Warder/Head Warder/Warder/Dyer/Tailor/Carpenter/Blacksmith, the Deputy Inspector General of Persons Concerned:Provided that all authorities superior to the Appearing Authority, in the Jail Establishment shall also be deemed to be the Appointing Authority.](b)"Board" means the Selection Board (or Boards) referred to in rule 32;(c)"Circle" means and includes a number of group of jails/Sub-Jails placed under the charge of a Deputy Inspector General of Prisons or a Superintendent Jail Gr. I posted at a Divisional Head quarter;(d)"Commission" means the Rajasthan Public Service Commission;(e)"Direct Recruitment" means recruitment made in accordance with the procedure prescribed in part-IV of these Rules;(f)"Government" means the Government of Rajasthan;(g)"Inspector General of Prisons" means the Director General/Additional Director General/Director cum Inspector General of Prisons, Rajasthan, whenever appointed by the Government and vested with the power and functions of Inspector General of Prisons, otherwise the Inspector General of Prisons, Rajasthan;(gg)[ "Deputy Inspector General of Prisons" means the Deputy Inspector General of Prisons, Rajasthan.] [Inserted by Notification No. G.S.R. 79, dated 21.12.2016 (w.e.f. 15.5.1998).](h)"Member of the Service" means a person appointed in a substantive capacity to a post in the Service under the provisions of these Rules or the Rules superseded by rule 48 of these Rules, and includes a person placed on probation;(i)"Schedule" means a Schedule appended to these Rules;(j)"Service" means the Rajasthan Jails Subordinate Service;(k)"Service" or "Experience" wherever laid down in these rules as 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 a probationer followed by confirmation on the completion of the probationary period;Note. - Due selection by any method 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 an urgent temporary appointment; and(n)"Year" means the financial year unless specifically provided otherwise.
