Section 2 in Rajasthan High Court Staff Service Rules, 2002
2. Definitions.
- In these Rules, unless the context otherwise requires:(i)"Appointing Authority" means Chief Justice or a Judge or a Committee of Judges or any other Officer who may be especially empowered by the Chief Justice to exercise the powers and perform the functions of the Appointing Authority.(ii)"Court" means the High Court of Judicature for Rajasthan.(iii)"Judge" means a Judge of this Court.(iv)"Government and State" means-respectively, the Government of Rajasthan and the State of Rajasthan.(v)"Member of Service" means a person appointed in a substantive capacity to a post in the Service under the provisions of these Rules or under the Rules or orders superseded by these Rules and includes a person who is placed on probation.(vi)"Service" means the Rajasthan High Court Staff Service.(vii)"Schedule-I [means Schedule-I appended to these Rules.] [For the existing word 'Schedule' wherever appears in the existing Rules be Substituted by 'Schedule-I'. vide Notification No. 02/S.R.O./2004 dated 24 July, 2004 Published in Rajasthan Gazette Part 1(B) dated 29 July, 2004.](viii)"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 probationary followed by confirmation on the completion of probationary period;Note: - Due selection by any methods of recruitment prescribed under these Rules will include recruitment either on initial constitution of Service or in accordance with the Rules or orders superseded by these Rules, except urgent temporary appointment.(ix)"Experience" wherever prescribed in these Rules as a condition for promotion within service from one category to another or to senior posts, in the case of a person holding lower posts eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower posts after substantive appointment in accordance with these Rules or in accordance with the Rules or orders superseded by these Rules;Note: - Absence during service e.g. training, leave and deputation etc.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 commuting experience required for promotion.(x)"Year" means Financial Year.
