Section 2 in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
2. Definitions.
- In these Rules unless the context otherwise requires:(a)"Appointing Authority" in respect of the posts included in State Service means the Government of Rajasthan and in respect of posts included in Subordinate, Service means the Director, Women Child Development Department, Rajasthan and includes such other officer authority who may with the approval of the Government be specially empowered by the Director to exercise the powers and perform the functions of the Appointing Authority;(b)"Commission" means the Rajasthan Public Service Commission;(c)"Committee" means a Committee constituted under Rule 27;(d)"Department" means Women & Child Development Department, Rajasthan;(e)"Director" means the Director of Women & Child Development Department, Rajasthan;(f)"Direct Recruitment" means recruitment made according to the procedure laid down in Part IV of these Rules;(g)"Government" means the Government of Rajasthan;(h)"Member of Service" means a person appointed in a substantive capacity to a post in the service under the provisions of these Rules or the rules or orders superseded by these Rules and includes a person placed on probation;(i)"Service" means the Rajasthan Women & Child Development (State and Subordinate) Service, as the case may be;(j)"Schedules" means the scheduled appended to these Rules;(k)"Screening committee" means the Committee constituted under Rule 29 of these Rules;(l)"Substantive Appointment" means an appointment made under the provisions of these Rules to substantive vacancy after due selection by any of the methods of recruitment laid down under these Rules 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 of the methods of recruitment laid down under these Rules will include recruitment either on 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.(m)"Service" or "Experience" wherever laid down in these Rules 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 to proviso to Article 309 of the Constitution of India;Note. - Absence during service, training, leave and deputation, etc., which are treated as 'duty' under the Rajasthan Service Rules, 1951 shall also be counted as "Service" for computing experience or service required for promotion.(n)"State" means the State of Rajasthan; and(o)"Year" means the Financial Year beginning from 1st, April and ending on 31st March.
