Section 2 in Rajasthan Police Subordinate Service Rules, 1989
2. Definitions.
- In these Rules, unless the context otherwise requires:-(a)"Appointing Authority" means:-(i)For the posts of Inspectors/Company Commanders-The Director General-cum-Inspector General of Police.(ii)For the posts of Sub-Inspectors/Platoon Commanders, Supervisors and Sub-Inspectors of Police Tele-Communications-The Dy. I.G. of Police (Hqrs.) or an officer of the equivalent rank.(iii)For the posts of Assistant Sub-Inspectors/Head Constables & Constables in Rule 4, Section I, II & IV-The Supdt. of Police/Commandant or an officer of the equivalent rank.(iv)For the posts of Assistant Sub-Inspectors in Rule 4, Section III-The Director, Police Tele-Communications.(v)For the posts of Constables & Head Constables, other than those belonging to General Duties Branch, in Rule 4, Section III- S.P. Police Tele-Communications.(vi)For the posts of Constables & Head Constables in General Duties Branch of Police Tele-Communications and Mechanical Transport Branch in the District-The Supdt. of Police District concerned:Provided that all authorities superior to the Appointing Authority, in the Police Establishment, mentioned in rule (2) (a) shall also be deemed to be the Appointing Authority:(b)"Approved List" means list containing names of persons approved for promotions in accordance with the provisions of these rules;(c)"Board" means the Selection Board constituted under the relevant rules and a Board of Examiners as constituted by the Director General of Police-cum-I.G. of Police under these rules;(d)"Commission" means the Rajasthan Public Service Commission;(e)"Direct Recruitment" means recruitment made by methods prescribed in Rule 6(a);(f)"District" means and includes the District of the State including Government Railway Police District and Unit or Units which declared equivalent to a District by the Director General-cum-Inspector General of Police for the purposes of these Rules;(g)"Government" means the Government of Rajasthan;(h)"Director General-cum-Inspector General, Inspector General, Deputy Inspector General/Supdt. of Police / Commandants / Director and Supdts. of Tele-Communications, Rajasthan Police" means the Director General-cum-Inspector General of Police, Inspector General of Police/Deputy Inspector General of Police/Director Tele-communications/Superintendent Tele-Communications Rajasthan Police and Superintendent of Police and Commandants in the Rajasthan Police, Director General-cum-Inspector General of Police includes Inspector General of Police and an officer of equivalent rank. Deputy Inspector General includes Director State Crime Record Bureau and an officer of equivalent rank and Superintendent of Police includes Superintendent of Police, Dy. Director, RPA, and an officer of equivalent rank;(i)"Junior Posts" means the posts so mentioned in Sections I, II, III & IV of the Schedule-I appended to these Rules;(j)"Police Establishment" means and includes the Police Department, the Anti-Corruption Department and such other units as may be specified by the Director General-cum-Inspector General of Police from time to time;(k)"Member of Service" means a person appointed in a substantive capacity to a post in the rank concerned of the service under the provisions of these rules or orders superseded by these rules and includes a person on probation;(l)"State" means the State of Rajasthan;(m)"Range" means and includes Police Ranges of the State including Rajasthan Armed Constabulary Range and such Units as are declared equivalent to a Police Range by the Director General-cum-Inspector General of Police for the purposes of these rules;(n)"Schedule" means Schedule I & Schedule II appended to these rules;(o)"Senior posts" means the posts so mentioned in Section I, II, III & IV of the Schedule-I appended to these rules;(p)"Service" means the Rajasthan Police Subordinate Service;(q)"Substantive Appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed 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 methods of recruitment prescribed 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 an urgent temporary appointment.(r)"Service" or "Experience" wherever prescribed 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 proviso to Article 309 of the Constitution of India; andNote.- Absence during service e.g. 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.(s)"Year" means financial year unless specifically provided otherwise.
