Section 3(1) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976
(1)In these rules, unless the context otherwise requires,-(i)"Act" means the Rajasthan Civil Services (Service Matters Appellate Tribunal) Act, 1976.(ii)"Appeal" means an appeal preferred under sub-section (1) of section 4 of the Act;(iii)"Appellant" means a Government servant who is entitled under the Act to file an appeal and in case of death of such Government servant his legal representative;(iv)"Bench" means a Bench of the Tribunal under sub-section (2) of section 5 of the act, as may be constituted under rule 5 of these rules;(v)"Chairman" means the Chairman of the Tribunal;(vi)"Form" means a form appended to these rules;[(vi-a) Full Bench means a Bench consisting of three or more members;] [Inserted by Notification No. G.S.R. 54, dated 11.9.2002 (w.e.f. 26.6.1976).](vii)"Government" means the Government of Rajasthan;(viii)[ "Member" means a member of the Tribunal including Chairman.] [Substituted by Notification No. G.S.R. 54, dated 11.9.2002 (w.e.f. 26.6.1976).](ix)"Party" means and includes appellant and/or respondent;(x)"Registrar" means an officer who is appointed by the Government to discharge functions of the Registrar of the Tribunal under these rules and includes any other person who is for the time being entrusted with the functions of the Registrar by the Chairman of the Tribunal under these rules;(xi)"Respondent" includes in case of death of the respondent his legal representative;(xii)"Section" means the section of the Act;(xiii)"Tribunal" means the Rajasthan Civil Services Appellate Tribunal constituted under sub-section (1) of section 3 of the Act;(xiv)"Super-time Scale of Indian Administrative Service" means any pay scale above the time scale laid down in schedule II of the Indian Administrative Service (Pay) Rules, 1954.
