Section 2 in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015
2. Definitions.
- In these rules unless the context otherwise requires, -(a)"Appointing Authority" means the Government or any other officer to whom powers in this behalf may be delegated by the Government;(b)"Board" means the Rajasthan Subordinate and Ministerial Service Selection Board;(c)"Commission" means the Rajasthan Public Service Commission;(d)"Committee" means the Departmental Promotion Committee constituted under Rule 30;(e)"Direct Recruitment" means recruitment made in accordance with the procedure prescribed in Part IV of these rules;(f)"Director" means the Director Sanskrit Education Rajasthan;(g)"Government" means the Government of Rajasthan;(h)"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to a post in the service on the basis of regular selection under the provisions of these rules or rules or orders superseded by these rules;(i)"Schedule" means a Schedule appended to these rules;(j)"Service" means the Rajasthan Sanskrit Education State and Subordinate (School Branch) Service;(k)"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vacancy after due selection by any of the methods of recruitment prescribed under these rules or rules or orders repealed by these rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probation period.Note. - Due selection by any methods of recruitment prescribed under these rules will include recruitment either on initial constitution of Service or in accordance with the provisions of any Rules promulgated under proviso to Artical 309 of the Constitution of India, except urgent temporary appointment.(l)"Service" or "Experience" wherever prescribed in these rules as a condition for promotion from one Service to another or within the service from one category to another or to senior posts in the case of persons holding a lower post eligible for promotion to a higher post shall include the period for which the person has continuously worked on such lower post(s) after regular selection in accordance with the provisions of the rules promulgated under the proviso to Art. 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; and(n)"Year" means financial year.
