Section 4 in The Rajasthan Accounts Service Rules, 1954
4. Definitions.
- In these Rules unless there is anything repugnant in the subject or context-(a)"[Assistant Accounts Officer Grade-I] [Substituted by Notification No. F. 1(6), dated 1.10.2014 (w.e.f. 1.7.2013).]" means a member of the Rajasthan Subordinate Accounts Service who is holding the post of "Assistant Accounts Officer or a post in the Service declared equivalent thereto by the Government;(aa)"Commission" means the Rajasthan Public Service Commission;(b)"Direct recruitment" means recruitment by the method prescribed by sub-rules (i) and (ii) of rule 7;(c)"Finance Secretary" means Secretary to Government in the Finance Department;(d)"Government and State" mean respectively, the Government of Rajasthan and the State of Rajasthan;(e)"Member of the Service" means a person appointed in a substantive capacity to a post in the cadre of the Service under the provisions of Rules or of any rules or orders superseded by rule 2;(f)"Schedule" means a schedule to these Rules; and(g)"Service" means the Rajasthan Accounts Service;(h)"Substantive Appointment" means an appointment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 the completion of the probationary period;Note.- Due selection by any 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 promulgated under proviso to Article 309 of the Constitution of India, except urgent temporary appointment.(i)[ "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 proviso to Article 309 of the Constitution of India; and [Substituted by No. F. 6(2)DOP/A-II/71, 29-8-1982.]Note.- Absence during service e.g. 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.](j)[ "Year" means the financial year.] [Added by No. F. 7(2)DOP/A-II/81, 21-12-1981 [1-4-81].]
