Section 3 in The Rajasthan Judicial Service Rules, 2010
3. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Appointing Authority" means the Governor of Rajasthan;(b)"Cadre" means the cadre of District Judge, Senior Civil Judge and Civil Judge as provided under rule 5 of part-II of these rules;(c)"Cadre Post" means any post specified in Schedule-I;(d)"Commission" means the Rajasthan Public Service Commission;(e)"Court" means the High Court of Judicature for Rajasthan;(f)"Governor" and "Government" shall mean respectively the Governor and the Government of Rajasthan;(g)"Member of the Service" means a person appointed substantively to a post in the service under the provisions of these Rules or orders made under the Rules repealed by these Rules and includes a person placed on probation;(h)"Official Gazette" means Official Gazette of the Government of Rajasthan;(i)"Recruiting Authority" means the court and until creation of examination cell in the court, the Commission.(j)"Schedule" means a Schedule to these Rules;(k)"Service" means the Rajasthan Judicial Service;(l)"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 followed by confirmation on completion of the probation period; and(m)"State" means the State of Rajasthan.(n)[ "Written Examination" means Competitive Examination.] [Amended Vide Notification No. F.1(3)/DOP/A-II/2010,G.S.R. No. 35 Dated 10.6.2011.]
