Section 2 in Ministry of Electronics and Information Technology, Junior Secretariat Assistant, Limited Departmental Competitive Examination Rules, 2018
2. Definition.
- In these rules unless the context otherwise requires, -(a)"appointing authority" means the Director or Deputy Secretary (Personnel) to the Government of India, Ministry of Electronics and Information Technology;(b)"approved service" means Multi Tasking Staff in level-1 in the pay matrix (Rs. 18,000-56,900) in the Ministry of Electronics and Information Technology who have rendered a total of three years of service which should include at least two years of regular and continuous service in that level-1 in the pay matrix on the crucial date;(c)"available vacancy" means a vacancy in the post of Junior Secretariat Assistant's grade in the Ministry of Electronics and Information Technology which is required to be filled up on the basis of the results of the examination;(d)"crucial date" means the first day of January of the year of the vacancies for which such examination is held;(e)"examination" means the Limited Departmental Competitive Examination for promotion to the post of Junior Secretariat Assistant held in the manner specified in the Schedule;(f)"recruitment year" means the period commencing from the 1st day of January and ending on the 31st day of December of the same year;(g)"Schedule" means the Schedule annexed to these rules;(h)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution of India.
