Section 2 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
2. Definition.
- In these Rules unless the context otherwise requires: -(a)"Appointing Authority" in respect of the State Service or post means the Government and in respect of Subordinate Service or post means the Director, Rural Development and Panchayati Raj Department;(b)"Commission" means the Rajasthan Public Service Commission;(c)"Committee" means a Committee constituted under Rule 27;(d)"Direct Recruitment" means recruitment made according to the procedure laid down in Part-IV of these rules;(e)"Director" means the Director of Rural Development and Panchayati Raj Department;(f)"Government" means the Government of Rajasthan;(g)[ "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to a post in the Service on the basis of regular selection under the provisions of these Rules or the Rules or orders superseded by these Rules;] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2002 (Sl. No. 62 in the Schedule) : Rajasthan Gazette Extraordinary Part IV-C (I) dated 16.10.2002.](h)"Service" means the Rajasthan Rural Development and Panchayati Raj State Service and the Rajasthan Rural Development and Panchayati Raj Subordinate Service, as the case may be;(i)"Schedule" means the Schedule appended to these rules;(j)"State" means the State of Rajasthan;(k)"Substantive Appointment" means the an appointment made under the provisions of these Rules to substantive vacancy after due selection by any of the methods of recruitment laid down under these Rules and includes an appointment on probation or as a probationer followed by confirmation on completion of the probation period;Note - Due selection by any of the methods of recruitment laid down 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 an urgent temporary appointment.(l)"Service" or "Experience" wherever laid down 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 Art. 309 of the Constitution of India.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 computing experience or service required for promotion;(m)"Year" means the financial year beginning from 1st April and ending on 31st March next.
