Section 2 in Rajasthan Education Assistant Services Rules, 2013
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Appointing Authority" means the District Education Officer (Elementary Education);(b)"Commission" means the Rajasthan Public Service Commission;(c)"Committee" means a committee referred to in the Schedule appended to these rules;(d)"Department" means the Department of School Education;(e)"Direct recruitment" means recruitment made according to the procedure prescribed in Part IV of these rules;(f)"Director" means the Director of Elementary Education;(g)"Government" means the Government of Rajasthan;(h)"Member of the service" means a person appointed to a post in the service on the basis of regular selection under the provisions of these rules or the rules or order superseded by these rules;(i)"Schedule" means the Schedule appended to these rules;(j)"Service" means the Rajasthan Education Assistant Service;(k)"Experience" wherever prescribed in these rules for the purpose of weightage means the experience gained in any Government school/ Government Educational Projects viz. Lok Jumbish Pariyojana/ Sarva Shiksha Abhiyan/ District Primary Education Programe/ Rajiv Gandhi Pathshala/ Shiksha Karmi Board and Madarsa listed under the Madarsa Board;Note. - Absence during service e.g. training, leave, deputation and summer vacation etc. shall also be counted as service for computing experience required for the purpose of weightage;(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vacancy after due selection by any of the methods of recruitment prescribed under these rules, or the rules or orders repealed by these rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period;Note.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 methods of recruitment prescribed under these rules shall include recruitment either on initial constitution of service or in accordance with the provisions of any rules promulgated under proviso to Art. 309 of the Constitution of India, except urgent temporary appointment.(n)"Year" means the financial year.
