- In these rules, unless the context otherwise requires :(a)"Act" means the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);(b)"Appointed to the service", a person is said to be "appointed to the service" when, in accordance with these rules he discharges for the first time the duties of a post borne on the cadre of the service or commences the probation or training specified for the members thereon;(c)"Approved candidate" means a candidate whose name appears in a list of candidates approved for appointment to any category of the service;(d)"Approved probationer" in the service or category means a member of service or category who has satisfactorily completed his probation and waits appointment as a full member of the service of category;(e)"Cadre" means the sanctioned strength of the service;(f)"Category" means a separate and distinctive unit with the service;(g)"Discharge of probationer" means, in case the probationer is a full member or an approved probationer of another service or category, reverting him to such service or category and in any other case, dispensing with his service;(h)"Duty", a person is said to be "on duty" as a member of the service,-(i)when he is performing the duties of a post borne on the cadre of the service or is undergoing the probation or training specified for any such post; or(ii)when he is absent from duty on authorised holidays or on the casual leave taken in accordance with the instructions regulating such leave, having been on duty immediately before and after such absence;(i)"Emoluments" means pay, leave salary, subsistence grant or allowances classed as pay in the rules or regulations applicable to the members of the service or to the officers and servants of the Market Committee;(j)"Family" means,-(i)in the case of a male subscriber, the wife and children of the subscriber and the widow and children of a deceased son of the subscriber :Provided that if a subscriber proves that his wife has been judicially separated from him or has ceased under the customary law of the community to which he belongs to be entitled to maintenance, he shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relates unless the subscriber subsequently indicates by express notice in writing to the Accounts Officer or Competent Authority that he shall continue to be so regarded; and(ii)in the case of a female subscriber the husband and children of the subscriber and the widow and children of a deceased son of the subscriber :Provided that if a subscriber by notice in writing to the Accounts Officer or Competent Authority expresses or desires to exclude her husband from her family, the husband shall henceforth be deemed to be no longer a member of the subscriber's family in matters to which these rules relate, unless the subscriber subsequently cancels formally in writing her notice excluding him;(iii)for the purpose of this clause,-(a)"Children" means legitimate children;(b)an adopted child shall be considered to be a child when the Accounts Officer or Competent Authority, or if any doubt arises in the mind of the Accounts Officer or the Competent Authority the Government Pleader is satisfied that under the personal law of the subscriber adoption is legally recognised as concerning the status of a natural child;(c)a child of one person given in adoption to another shall not be considered to be the child of the former, if the Accounts Officer or the Competent Authority, or if any doubt arises in the mind of the Accounts Officer or the Competent Authority the Government Pleader is satisfied that under the personal law of the persons concerned such adoption is legally recognised;(k)"Financial year" or "Market year" or "Year" means the year commencing on the first October and ending on 30th September;(l)"Full member of the service" means a member of the service who has been appointed substantively to a permanent post borne on the cadre thereof;(m)"Fund" means the Provident Fund established by a Market Committee;(n)"Grade" means one of the grades into which the service is divided under these rules;(o)"Leave" means any kind of leave recognised by rules or regulations applicable to the members of the service;(p)"Market Committee Servant" means any officer or servant employed by a Market Committee but shall not include any member of the service or any servant of Government appointed or deputed as Secretary or Assistant Secretary or Marketing Inspector;(q)"Family members" includes the wife, child or step- child whether residing with the members of the service or not, any other relative of his or his wife, residing with and dependent on him, but does not include a wife legally separated from him or a child or step-child who is not depending on him or of whose custody he has been deprived by law;(r)"Member of the service" includes a probationer or an approved probationer as well as full member of the service,(s)"Probationer in the service" means a member of the service who has commenced his probation but has not been declared to have satisfactorily completed the probation;(t)"Promotion" means the appointment of a member of any category of the service to a higher category of the service and includes the appointment to a higher category by transfer of a member from the service of one Market Committee to that of another.(u)"Recognised school" means a school maintained by or opened with the sanction of the Government or to which recognition has been accorded by the Director of Public Instructions, Madhya Pradesh under the existing Education Rules;(v)"Recruited direct", a candidate is said to be "recruited direct to the service, category or post when at the time of first appointment thereto he is not a member of the service :Provided that for the purpose of this definition, a person shall be deemed to be not a member of the service unless he has been declared so under these rules;(w)"Section" means a section of the Act;(x)"Selection category" means a category of the service specified in these rules;(y)"Seniority" means the ranking within each category of the cadre;(z)"Service" means the Madhya Pradesh State Marketing Service;(1)"Forms" means a form appended to these rules.
