Section 2 in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Rajasthan Lokayukta and Up-Lokayukta Act, 1973 (Act No. 9 of 1973);(b)"Appointing Authority" means the Lokayukta or an Up-Lokayukta or any officer subordinate to the Lokayukta or an Up-Lokayukta authorised by the Lokayukta under sub-section (1) of Section 14 of the Act to make appointment.(c)"Government" means the Government of Rajasthan;(d)"High Court" means the High of Judicature for Rajasthan;(e)"Lokayukta" means a person appointed as Lokayukta under Section 3 or an Up-Lokayukta performing duties of a Lokayukta under clause (a) of sub-section (2) of Section 5 or a person nominated to perform the duties of Lokayukta under clause (c) of sub-section (2) of Section 5 of the Act.(f)"member of the service" means a person appointed in a substantive capacity to a post in the service under the provisions of these rules or under any rules or orders superseded by these rules;(g)"Rajasthan Lokayukta Sachivalya Class IV Service" means the service constituted under the Rajasthan Lokayukta Sachivalaya Ministerial Class IV Service (Recruitment and other Service Conditions) Rules, 2013;(h)"Service" means the Rajasthan Lokayukta Sachivalaya Officers Service;(i)"service" or "experience" whenever 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 the rules applicable to such lower post;Note. - Absence during service e.g. training, leave, 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.(j)"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 completion of the probationary period;Note. - Due selection by any of the methods of recruitment prescribed under these rules will include recruitment either on initial constitution of service or in accordance with the provisions of any rules made under any law for the tune being in force except an urgent temporary appointment; and(k)"State" means the State of Rajasthan.
