Section 2 in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context-(1)"Appointing authority" means the District and Sessions Judge ;(2)"District and Sessions Judge" means the District and Sessions Judge of the District;(3)"District and Sessions Judges Establishment" means and includes all non-gazetted ministerial staff in the office of the District and Sessions Judge Additional District and Sessions Judge Assistant District and Sessions Judge, Special Judge and Munsiffs of the District;(4)"Government" means Government of Assam;(5)"Members of the Service" means a member of the Assam District ana Sessions Judges Establishment (Ministerial) Service;(6)"Additional District and Sessions Judge" means officer appointed as such and holding the post under the Assam Judicial Service Rules, 1967;(7)"Special Judge" means an officer appointed as such under the Criminal Law (Amendment) Act, 1953;(8)"Assistant District and Sessions Judge" means an officer appointed as such and holding the post under the Assam Judicial Service Rules, 1967;(9)"Munsiff" means an officer appointed as such and holding the post under the Assam Judicial Service Rules, 1967;(10)"Service" means the Assam District and Sessions Judges Establishment (Ministerial) Service;(11)"Year" means the English Calendar year; and(12)"Board" means the Selection Board consisting of a Chairman and two other Members.Cadre
