Section 2 in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
2. Definition.
- For the purposes of these Rules, unless there is any thing repugnant in the subject or context :-(a)"Government" means the Government of Jharkhand.(b)"Orders of the Government" mean executive orders passed in exercise of powers given under Rules of Executive Business framed under Article 166 of the Constitution of India.(c)"Probationer" means a person appointed to a service on probation.(d)"Civil Post" means any existing post under the services of the State Government of Jharkhand. It includes also posts of the State Services, other services of the State and ex-cadre existing post under the State Government of Jharkhand.'State Services' means services specified as State Services by general or special order of the Government.'Other Services' means Services other than state services.(e)"Service" means a service of the State.(f)"Appointing Authority" in relation to a Government Servant means the authority -(i)who is empowered to make appointments to the Service of which the Government Servant is for the time being a member, or(ii)who is empowered to make appointments to the post which the Government Servant for the time being holds, or(iii)who has appointed the Government Servant to such Service, grade or post, as the case may be, or(iv)where the Government Servant having been a permanent member of any other Service or having substantively held any other permanent post, has been in continuous employment of the Government, such authority who appointed him to that Service or to any grade in that Service or to that post,(g)"Cadre" means the strength of the Service or a part of a service sanctioned as a separate unit.(h)"Cadre Authority" in relation to a service, has the same meaning as in the Rules regulating that service;(i)"Commission" means the Jharkhand Public Service Commission;(j)"Department of the Government of Jharkhand" means a Department as specified in the Rules of Executive Business;(k)Save as otherwise expressly provided in the rules of a particular cadre, "Disciplinary Authority" means Appointing Authority or any other Authority authorised by it who shall be competent under these Rules to impose on a Government Servant any of the penalties specified in clause (i) to (v) in rule 14 of these Rules;(l)"Government Servant" means a person who -(i)is a member of a service or holds a civil post under the State and it includes any such person on foreign service or whose services are temporarily entrusted to the Government, or a local or other authority;(ii)is a member of a service or holds a civil post under the Government and whose services are temporarily entrusted to the Union Government or any other State Government.(m)'Head of the Department', for the purpose of exercising the powers as Appointing, Disciplinary or Appellate Authority, means such authority, who is declared as the Head of the Department under the Jharkhand Service Code;(n)"Head of the Office" for the purpose of exercising the powers as Appointing, Disciplinary or Appellate Authority, means such authority who is declared to be the Head of the Office;(o)"Secretary" means a Secretary to the Government in any Department;(p)"Valid notice" means a notice as provided under C.P.C. and the General Clauses Act.
