Section 3 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in the State Special Branch) Rules, 2013
3. Definitions.
- In these rules, unless the context otherwise requires,-(a)"SSB" means State Special Branch(b)"Appointing Authority" in respect of State Services and other Service posts means the Government of Rajasthan or such other authority to whom these powers may be delegated by the Government, and in respect of others as defined in clause (a) of Rule 2 of the Rajasthan Police Subordinate Services Rules, 1989;(c)"Committee" means the Committee referred to in Rule 10;(d)"Director General of Police" means the Director General of Police as defined in the Rajasthan Police Act, 2007 (Act No. 14 of 2007);(e)"Additional Director General" means the Additional Director General of Police (Intelligence) Rajasthan;(f)"Superintendent of Police" means Superintendent of Police (Intelligence) Rajasthan, Jaipur;(g)"Government" means the Government of Rajasthan;(h)"Record of Service" means the Annual Performance Appraisal Reports where the maintenance of such record is prescribed and other relevant service record such as operational fitness certificate, etc.;(i)"Schedule" means the Schedule appended to these rules;(j)"State" means the State of Rajasthan; and(k)"Year" means the financial year.
