Section 5 in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959
5. Definition.
- In these Rules, unless there is anything repugnant in the subject or context-(a)"Appointing authority" means the authority empowered under the Rajasthan (Classification, Control and Appeal) Rules, 1958 to make the first appointment.(b)"Departmental Examination" means a Departmental Examination prescribed under these rules and also includes the end of course examination of a foundational course, if any, prescribed for a particular service/post.(c)"Registrar" means the Registrar for Departmental Examinations.(d)"Service or Services" means service or services to which these Rules are made applicable from time to time.(e)"Schedule" means schedule to these rules.
