Section 2 in The Rajasthan Municipalities (Class IV Service) Rules, 1964
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context:(a)'Act' means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);(b)'Direct recruitment' means recruitment by the method prescribed by rule 10;(c)'Government' means the Government of Rajasthan;(d)'Schedule' means the schedule to these Rules;(e)'Service' means the municipalities Class IV Service, constituted for each Municipal Board and Municipal Council;(f)'Board' means a Municipal Board constituted under the Act and includes a Municipal Council;(g)'Member of the service' means the person appointed substantively to the post in the service under the provision of these rules;(h)'State' means the State of Rajasthan;(i)'Commissioner' means the officer appointed as such under section 307 of the Act;(j)"Medical Officer' means a Medical Officer not below the rank of CAS [X X X] [Deleted by Notification No. Tax/Rules/F. 21/DLB/64 3975-3981 dated 2-2-1967.] or such other officer as may be appointed by the Government for the purpose of these rules;
