Section 2 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Appointing Authority" in respect of the posts included in State Service means the Government and in respect of posts of Subordinate Service means the Director or Commissioner, Women Empowerment and includes such other officer or authority who may with the approval of the Government be specially empowered by the Director or Commissioner to exercise the powers and perform the functions of the Appointing Authority:(b)"Board" means the Rajasthan Subordinate and Ministerial Service Selection Board;(c)"Commission" means the Rajasthan Public Service Commission;(d)"Committee" means a Committee referred to in Rule 31;(e)"Department" means the Department of Women and Child Development;(f)"Direct recruitment" means recruitment made according to the procedure prescribed in Part IV of these rules;(g)"Director or Commissioner" means the Director or Commissioner, Women Empowerment, Government of Rajasthan;(h)"Government" means the Government of Rajasthan;(i)"Member of the Service" means a person appointed to a post in the- service on the basis of regular selection under the provisions of these rules or rules or order superseded by these rules;(j)"Schedule" means the Schedules appended to these rules;(k)"Service" means the Rajasthan Women Empowerment State Service or the Rajasthan Women Empowerment Subordinate Services, as the case may be;(l)"Service" or "Experience" wherever prescribed in these rules as a condition for promotion to senior posts in case of a person holding a lower post eligible for promotion within the service from one category to another or to senior posts 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;Note.-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;(m)"State" means the State of Rajasthan:(n)"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 probationer trainee followed by confirmation on the completion of the probationary period;Note.-Due selection by any of the methods of recruitment prescribed under these rules shall include recruitment either on initial constitution of service as per Rule 5 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; and(o)"Year" means the financial year
