Section 2 in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Act" means the Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 ;(b)"ad hoc appointee" means a person who has been appointed on ad hoc basis against any post under the Government ;(c)"appointed day" means the date of commencement of this Act ;(d)"competent authority" means the authority having power to make appointment on ad hoc or contractual or consolidated basis under rules governing the service or post ;(e)"consolidated appointee" means a person who has been appointed against any post under the Government on consolidated monthly salary/wages ;(f)"contractual appointee" means a person who has been appointed on contract basis against any post under the Government ;(g)"Empowered Committee" means the Empowered Committee constituted under sub-section (1) of section 10 ;(h)"Government" means the Government of Jammu and Kashmir ;(i)"post" means a post borne on the establishment of any Department of the Government ;(j)"recruiting agency" shall mean the Public Service Commission and Service Selection Board and shall include any other authority empowered to make selection for appointment to any post or service under the Government ;(k)"regularized employee" means a person whose services are regularized under section 5 ; and(l)"rules" mean the rules regulating the appointment to any post or service under the Government.
