Section 2 in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
2. Definitions.
- In these Rules and Regulations, unless the context otherwise requires:-(a)"Appointing Authority" means the Secretary to the Commission.(b)"Chairman" means the Chairman, Rajasthan Public Service Commission.(c)"Commission" means the Rajasthan Public Service Commission.(d)"Committee" means the committee referred to in rule 32 i.e. the Departmental Promotion Committee;(e)"Direct Recruitment" means recruitment made in accordance with the procedure prescribed in Part-IV of these Rules and Regulations;(f)"Governor" means the Governor of the State;(g)"Government" means the Government of Rajasthan;(h)[ "Member of the service" means a person appointed to a post in the service on the basis of regular selection under the provisions of these rules or the rules or order superseded by these rules.] [Substituted vide Notification dated 10.10.2002.](i)"Schedule" means the schedule appended to these Rules and Regulations;(j)"Secretary" means the person appointed as such and includes a person performing for the time being the duties of the Secretary to the Commission;(k)"Service" means the Rajasthan Public Service Commission Ministerial and Subordinate 1 service;(l)"State" means the State of Rajasthan;(m)"Service" or "Experience" wherever prescribed in these rules and regulation 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.Note:- Absence during service e.g. training, leave and deputation etc. which are treaded as "duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for computing experience or service required for promotion.(n)"Substantive appointment" means an appointment made under the provisions of these Rules and Regulations to a substantive vacancy after due selection by any method of recruitment prescribed under these Rules and Regulations 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 method of recruitment prescribed under these Rules and regulations will include recruitment either or 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.(o)"Year" means financial year beginning from 1st April and ending on 31st March.
