Section 2(1) in The Indian Police Service (Appointment by Promotion) Regulations, 1955
(1)In these regulations unless the context otherwise requires.-(a)'Cadre Officer' means a member of the Service;(b)'Cadre Post' means any of the posts specified as such in the regulations made under sub-rule (1) of rule 4 of the Cadre Rules;(c)'Cadre Rules' means the Indian Police Service (Cadre) Rules, 1954;(d)'Committee' means the Committee set up in accordance with regulation 3;(e)'Commission' means the Union Public Service Commission;(f)'Recruitment Rules' means the Indian Police Service (Recruitment) Rules, 1954;(g)'Schedule' means a Schedule appended to these regulations;(h)'Service' means the Indian Police Service;(i)'State means' [[State specified in the First Schedule to the Constitution and includes a Union Territory] [Substituted vide DOPT Notification No. 13/4/71-AIS(I) dated 11.1.72.] ];(j)'State Police Service' means,(i)[ for the purpose of filling up the vacancies in the Indian Police Service Cadre of the Arunachal Pradesh-Goa-Mizoram-Union Territories under rule 9 of the Recruitment Rules, any of the following services, namely:- [Substituted vide D.P. Notification No. 13013/1/89-AIS(I), dated 24/1/89](a)the Delhi and Andaman and Nicobar Islands Police Service;(b)the Goa Police Service;(c)the Pondicherry Police Service;(d)the Mizoram Police Service;(e)the Arunachal Pradesh Police Service;](ii)[ In all other cases, the principal Police service of a State, a member of which normally holds charge of a Sub-division of a district for purposes of police administration and includes any other duly constituted police service functioning in the Sate which is declared by the State Government to be equivalent thereto.] [Substituted vide D.P. Notification No. 16/5/70-AIS(III) dated 21.8.71](k)'State Government' means-(i)[ in relation to a State in respect of which a Separate Cadre of the Service exists, the Government of such State; and] [Substituted w.e.f. 1.11.56 vide MHA Notification No. 13/21/56-AIS(III)-D, dated 28.2.58 and awarded w.e.f. 2/5/61 vide MHA Notification No. 10/5/61-AIS dated 1/9/61](ii)[ in relation to a group of State in respect of which a Joint Cadre of the Service is constituted, the Joint Cadre Authority;] [Substituted vide DOPT Notificiation No. 13/4/71-AIS(I) dated 11.1.72](iii)in relation to a group of Union Territories [* * *] [Omitted vide D.P. Notification No. 1/1/72-AIS-B dated 12/10/72] in respect of which a joint cadre of the Service is constituted, the Central Government.(l)[ 'Year' means the period commencing on the first day of January and ending on the thirty first day of December of the same year.] [Added vide DP Notification No.14015/26/89-AIS-I dated 07.11.1989 and substituted vide Notification No. 14015/52/96-AIS (I)-B, dated 31.12.97]
