Section 2 in National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, Dadra and Nagar Haveli and Chandigarh (Police Service) Rules, 2018
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Administration" means the Government of the National Capital Territory of Delhi in respect of the National Capital Territory of Delhi and the Union Territory Administration in respect of the Union Territories of (i) the Andaman and Nicobar Islands, (ii) Lakshadweep (iii) Daman and Diu, (iv) Dadra and Nagar Haveli and (v) Chandigarh.(b)"Administrator" means the administrator appointed under article 239 of the Constitution for the Union Territories of (i) the National Capital Territory of Delhi, (ii) the Andaman and Nicobar Islands, (iii) Lakshadweep, (iv) Daman and Diu, (v) Dadra and Nagar Haveli and (vi) Chandigarh, as the case may be;(c)"Appointing Authority", in relation to any grade, means the authority empowered under the Central Civil Services (Classification, Control and Appeal) Rules, 1965 to make appointments to that grade;(d)"Appointed day" means the date of publication of these rules in the Official Gazette;(e)"Approved Service" , in relation to any grade, means the period or periods of regular service rendered in that grade, including period or periods during which a member of the Service could have held a post on regular basis in that grade but for his being on leave or otherwise not being available to hold such posts, from the 1st day of July of the year -(a)following the year in which the examination was held in respect of an officer appointed directly to that grade;(b)for which the recruitment was made on regular basis in respect of an officer appointed to that grade by promotion;(f)"Cadre" means the group of posts in the grades as specified in rule 3;(g)"Cadre Controlling Authority" means the Government of India in the Ministry of Home Affairs;(h)"Commission" means the Union Public Service Commission;(i)"Departmental Promotion Committee" means a Committee constituted to consider promotion and confirmation in any grade as specified in Schedule IV;(j)"duty post" means any post included in Schedule I;(k)"Government" means the Government of India;(l)"grade" means any of the grades specified in rule 3;(m)"Schedule" means a Schedule appended to these rules;(n)"Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as are assigned to them by clause (24) and clause (25) respectively of article 366 of the Constitution of India;(o)"Service" means the National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman & Diu, Dadra and Nagar Haveli and Chandigarh Police Service constituted under rule 3;
