Section 2 in The Rajasthan Subordinate Accounts Service Rules, 1963
2. Definitions.
- In these Rules, unless the context otherwise requires:-(a)"Appointing Authority" means the Chief Accounts Officer, Rajasthan.(b)["Assistant Accounts Officer Grade-II" means the holder of the post of Assistant Accounts Officer Grade-II in the] [Substituted ''Accountant' means the holder of the post of an Accountant in the' by Notification No. G.S.R. 26, dated 1.10.2014 (w.e.f. 22.5.1963).] Rajasthan Government Secretariat, High Court and Courts subordinate thereto or State Legislative Assembly or Rajasthan Public Service Commission or in the offices of other Heads of Departments and their subordinate offices or Inspecting Superintendent in Local Fund Audit Department and such other posts which may be specially sanctioned as posts to be held by Accountants and on which pay is admissible in the [sanctioned scale for Assistant Accountants Officers Grade-II] [Substituted 'sanctioned scale for Accountants,' by Notification No. G.S.R. 26, dated 1.10.2014 (w.e.f. 22.5.1963).] but does not include a District Revenue Accountant or a Divisional Accountant of the Public Works Department or an Upper Division Clerk dealing with accounts work;(c)"Accounts Clerk" means a substantive or temporary Upper Division Clerk or a Lower Division Clerk officiating as Upper Division Clerk in the Rajasthan Government Secretariat, Rajasthan High Court and Courts subordinate thereto, Rajasthan Public Service Commission. The State Legislative Assembly or any Government Department, who has passed the Accounts Clerks Examination and is actually drawing the special pay sanctioned for the post of Accounts Clerk or any other post declared by the Government equivalent thereto for holding of which it is necessary to pass the Accounts Clerks Examination, or an Accounts Inspector of the Famine Relief Department who has passed the Accounts Clerks Examination and the "The Accounts Clerks Examination" includes any examination which has been declared equivalent thereto by the Government; and(d)["Assistant Accounts Officer Grade-I" means an officer holding the gazetted post of Assistant Accounts Officer Grade-I] [Substituted ''Assistant Accounts Officer' means an Accountant holding the gazetted post of Assistant Accounts Officer' by Notification No. G.S.R. 26, dated 1.10.2014 (w.e.f. 22.5.1963).], Assistant Treasury Officer, whole time Sub-Treasury Officer, Assistant Examiner Local Fund Audit Department (Junior), or any other post as may be declared equivalent thereto by the Government from time to time;(e)"Chief Accounts Officer" means the Chief Accounts Officer, Rajasthan;(f)"Commission" means the Rajasthan Public Service Commission;(g)"Direct recruitment" means recruitment made otherwise than by promotion as prescribed in rule 6;(h)"Government and State" means respectively the Government of Rajasthan and the State of Rajasthan;(hh)"Junior Accountant" means the holder of the post of Junior Accountant recruited under proviso (ii) of rule 6 or in accordance with the manner stated against serial No. 3 of Schedule;(i)"Member of the Service" means a person appointed in a substantive capacity to a post of the Service under the provisions of these Rules or the rules or orders superseded by these Rules, and includes a person placed on probation;(j)"Schedule" means a Schedule appended to these Rules;(k)"Service" means the Rajasthan Subordinate Accounts Service;(l)"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 probationer followed by confirmation on the completion of the 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 provision of any Rules promulgated under proviso to Article 309 of the Constitution of India, except urgent temporary appointment.(m)[ "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, 29-8-1982.]Notes.- 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.](n)[ "Year" means financial year.] [Added by No. F. 7(2)DOP/A-II/81, 21-12-1981 [1-4-81].]
