Section 2 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
2. Definitions.
- In these rules unless the context otherwise requires :-(a)The words and expressions used, but not defined herein shall have the same meaning as assigned to them in the water (Pollution & Control of Pollution) Act, 1974 (Act No. 6 of 1974).(b)"Appointing Authority" in respect of the Executive posts means the "Chairman" and in respect of Subordinate Service or other Ministerial & class IV posts means the Member Secretary or such other officer to whom this power may, with any conditions be delegated by the Board in respect of certain categories of posts.(c)"Board" means Rajasthan State Pollution Control Board.(d)"Chairman" means the Chairman of the Rajasthan State Pollution Control Board.(e)"Committee" means the Committee constituted under Rule 30.(f)"Direct Recruitment" means recruitment made according to the procedure prescribed in Part-IV of these rules.(g)"Government" means the Government of Rajasthan.(h)"Member of the Service" means a person appointed substantively to a post in the Service under the provisions of these rules or the rules or orders superseded by these rules and includes a period place on probation.(i)"Member Secretary" means the Member Secretary of the Rajasthan State Pollution Control Board.(j)"Service" means the Rajasthan State Pollution Control Board employee services.(k)"Schedule" means the Schedules appended to these Rules.(l)"State" means the State of Rajasthan.(m)"Substantive Appointment" means an appointment made under the provision 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 methods of recruitment, prescribed under these Rules shall include recruitment either on initial constitution of Service or in accordance with the provision of any Rules promulgated under of Water and Air Act of 1974 and 1981 respectively except an urgent temporary appointment.(l)"Service or Experience" wherever 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 Rules promulgated under the Water and Air Act of 1974 and 1981 respectively.Note. - Absence during Service etc. training leave and 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; and(m)"Year" means the financial year beginning from 1st April and ending on 31st March.
