Section 2 in The Indian Cost Accounts Service Rules, 2001
2. Definitions.
- In these Rules unless the context otherwise requires,-(a)"Commission" means the Union Public Service Commission;(b)"Controlling Authority" means the Government of India in the Ministry of Finance (Department of Expenditure);(c)"duty post" means any post in the Service, whether permanent or temporary and specified in Schedule-I, Part-A;(d)"Government" means the Government of India;(e)"grade" means a grade of the Service;(f)"regular service" in relation to any grade means the period or periods of service in that grade, rendered after selection, according to the prescribed procedure, for long term appointment to that grade, and includes any period or periods:-(i)taken into account for purposes of seniority in the case of those appointed at the initial constitution of the service;(ii)during which an officer would have held a duty post in that grade but for his being on leave or otherwise not being available for holding such post;(g)"Schedule" means a Schedule to these rules;(h)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution;(i)"Service" means the Indian Cost Accounts Service constituted under rule 3.
