In these rules, unless the context other wise requires:a) i["Administrator" means the Lieutenant Governor of the National CapitalTerritory of Delhi appointed by the President under article 239 anddesignated as such under article 239 AA of the Constitution;b) "cadre post" means any post specified in the Schedule, and includes a temporary post carrying the same designation as that of any of the postsspecified in the Schedule and the scale of pay of which is identical to that attached to Civil Judge (Junior Division) of the service and any other temporary post declared as cadre post by the Administrator];c) "High COUli" means High COUli of Delhi;d) "Member of the Service" means a person appointed in a substantive capacity to either grade of the service under the provisions of these rules and includes aperson appointed on probation;e) "Service" means the Delhi Judicial Service;f) "Schedule" means the schedule as amended from time to time and appended to these rules;g) "Initial Recruitment" means the first recruitment and appointment made to the service after the commencement of these rules.
