Section 2 in Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Citizens Charter" means a list of facilities or services rendered by the office or Department, together with the time limit for providing such facility or services to the general public(b)"Competent authority" means the appointing authority of the Government servant and shall include the transferring authority specified in section 6;(c)"Department" or "Administrative Department" means the Department of the Government of Maharashtra as specified in the First Schedule to the Maharashtra Government Rules of Business;(d)"Government" or "State Government' means the Government of Maharashtra;(e)"Group A, B, C, and D posts" means the posts under the Government classified as Group A, B, C, and D posts by Government order, from time to time.(f)"Government servant" means a Government servant or employee as defined in rule 2(b) of the Maharashtra Civil Services (Conduct) Rules, 1979, and shall include the All India Service Officers and employees (other than the judicial officers) under the administrative control of the Judiciary;(g)"post" means the job or seat of duty to which a Government servant is assigned or posted;(h)"secretariat services" means the State services belonging to the Mantralaya Departments;(i)"Transfer" means posting of a Government servant from on post, office or Department to another post, office or Department;(j)"Transferring authority" means the authorities mentioned in Section 6.
