Section 3 in Rajasthan Appointment of Dependents of Deceased Defence Personnel Rules, 2018
3. Definitions.
- In these rules unless the context otherwise requires,-(a)"Appointing Authority" means the Government of Rajasthan and includes any other officer to whom powers have been delegated by the Government through a special or general order to exercise the powers and functions of the Appointing Authority under the relevant service rules, if any;(b)"Armed Force Personnel" means the personnel of Army, Navy and Air Force of the Union;(c)"Board" means the Rajasthan Staff Selection Board;(d)"Commissioner/Director" means the Commissioner/Director, Department concerned, Rajasthan;(e)"Defence Personnel" means a member of the Armed Forces of the Union (Indian Army, Indian Navy, Indian Air Force)(f)"Family Members" means spouse of the deceased person, son / adopted son, daughter/adopted daughter, grand-son /adopted grand-son, grand daughter/adopted grand-daughter, and also includes members of family in blood relations i.e. , brother / sister etc.(g)"Government" means the Government of Rajasthan; and(h)"State" means the State of Rajasthan.
