Unless there is something repugnant in the subject or context, the terms defined in this chapter are used in the sense here explained:(1)Apprentice means a person deputed for training in a profession, trade or business, with a view to employment in government service, who draws pay or subsistence grant at monthly rates from the Government during such training but is not employed in or against a substantive vacancy in the cadre of a department.(2)Holiday means -(a)a holiday prescribed or notified by or under section 25 of the Negotiable Instruments Act, 1881, and(b)in relation to any particular office, a day on which such office is ordered, by notification of the Government in the Gazette, to be closed for the transaction of Government business without reserve or qualification, and in the case of judicial officers, holidays notified by the High Court of Judicature at Allahabad and the Chief Court of Oudh.The term does not include local holidays which may be granted at the discretion of heads of offices, provided that there are no arrears of work, nor such merely permissive or discretionary holidays as the last Saturday of each month.(See also the note at the beginning of Chapter VII of these rules)(3)[ For purposes of the rules regarding drawal of compensatory allowances during leave in Chapter XII-] [As amended vide G.O. No. G-1-1816/X -229-1966 dated 15-11-1979 and has effect from 15-11-79.](a)(i)Leave means total leave of all kinds referred to in F.R. 81 B and S.R. 157 A, other than leave preparatory to retirement, taken for a period not exceeding 120 days; or the first 120 days of the leave if the actual duration of the leave exceeds that period.(ii)When earned leave is combined with leave on medical certificate, or when leave on medical certificate only is availed of the drawal of allowance under S.R. 150 shall be admissible for the first 4 months only, even if the actual duration of such leave exceeds that period.(b)Temporary transfer means a transfer to duty in another station which is expressed to be for a period not exceeding four months.Note - When vacation or holidays are combined with leave, the entire period of vacation or holidays and leave should be taken as one spell of leave.(4)Probationer means a government servant employed on probation in or against a substantive vacancy in the cadre of a department.
