Section 2 in Rajasthan Rural Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 2008
2. Definitions.
- In these rules unless the context otherwise requires,-(a)"Appointing Authority" means the Director, Ayurved Department, Rajasthan, and includes any other persons to whom such powers in that behalf may be delegated by a special or general order of Government.(b)"Commission" means the Rajasthan Public Service Commission;(c)"Committee" means the Departmental promotion Committee;(d)"Director" means the Director of Ayurved Department Rajasthan;(e)"Direct recruitment" means recruitment made according to the procedure laid down in part IV of these rules;(f)"Government" means the Government of Rajasthan;(g)"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appointed to a post in the service on the basis of regular selection under the provisions of these rules or orders superseded by these rules;(h)"Rural" means Ayurvedic, Unani , Homoeopathy and Naturopathy dispensary which is located in the area other than district head quarter;(i)" Service" means the Rajasthan Rural Ayurvedic, Unani , Homeopathy and Naturopathy Subordinate Service;(j)" Schedule" means a schedule appended to these rules;(k)"State" means the State of Rajasthan;(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 or as a probationer followed by confirmation on the completion of the probationary period;Note. - Due selection by any method of recruitment prescribed under these rules will include recruitment either on initial constitution of service or in accordance with the provision of any rules promulgated under proviso to Article 309 of the Constitution of India, except an urgent temporary appointment.(m)"Service" or "Experience" wherever prescribed in these rules as a conditions 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 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; and) (n)"Year" means financial year.
