Section 3 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Corruption Bureau) Rules, 2011
3. Definitions.
- In these rules, unless the context otherwise requires: -(a)"ACB" means the Anti Corruption Bureau, Rajasthan;(b)"Appointing Authority" in respect of the State Service and other services posts means the Government of Rajasthan or such other Authority to whom this power may be delegated by the Government and in respect of other police officers as defined in sub-clause (a) of Rule 2 of the Rajasthan Police Subordinate Service Rules, 1989;(c)"Bureau" means the Anti Corruption Bureau;(d)"Committee" means the Committee referred to in Rule 10;(e)"Director General of Police" means the Director General of Police as defined in the Rajasthan Police Act, 2007 (Act No. 14 of 2007);(f)"Director General" means the Director General, Anti Corruption Bureau;(g)"Government" means Government, of Rajasthan;(h)"Schedule" means the Schedule appended to these rules;(i)"State" means the State of Rajasthan; and(j)"Year" mean the financial year.
