Section 2 in The Rajasthan Class IV Services (Recruitment and Other Service Conditions) Rules, 1963
2. Definition.
- In these Rules, unless the context otherwise requires:-(a)"Appointing Authority" means the Head of the office, or the Officer to whom such power has been delegated by the Head of the Office;(b)"Gazette" means the Gazette of Rajasthan Rajpatra published in pursuance of any law for the time being in force under the authority of the State Government;(c)"Head of the Office" means the Officer declared as such under rule 3 of the General Financial and Accounts Rules.(d)"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appointed in a substantive capacity to a post in the Service under the provisions of these Rules or the rules or orders superseded by these Rules and includes a person placed on probation;(e)"Service" means the Rajasthan Class IV Service;(f)"Schedule" means Schedule appended to these Rules;(g)"Substantive Appointment" means an appointment made under 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;(h)[ "Service" or "Experience" wherever prescribed 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.] [Substituted by No. F. 6(2) DOP/A-II/71, dated 29-8-82.]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.(i)[ "Year" means financial year.] [Added by No. F. 7(2) DOP/A-II/81, dated 21-12-81 w.e.f. 1-4-81.]
