Section 3(m) in The Commissioners Offices Ministerial Service Rules, 1980
(m)[ "Substantive appointment" means an appointment, not being an ad hoc appointment, on a post in the Cadre of the Service, made after selection in accordance with the rules and if there are rules, in accordance with the procedure prescribed for the time being, by executive instructions issued by the Government] [Instered vide Notification No. 7422/1-4/86-305-B-486, dated 1-12-1986.].
