Section 2 in The M.P. Public Services (Promotion) Rules, 2002
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Appointing Authority" in relation to a service or post in an establishment means the authority empowered to make appointment to such service or post;(b)"Backlog" means the reserved vacancies for Scheduled Castes and Scheduled Tribes in all cases of promotion which have remained unfilled during the earlier year or years due to any reason whatsoever to be filled up by promotion as a distinct group in the next year/years;(c)"Benchmark grade" means a minimum requirement in respect of overall grading in Annual Confidential Reports (ACRs) to qualify for inclusion in select list for promotion;(d)"Cadre" means a strength of service or part of the service consisting of both temporary and permanent posts and does not include employees engaged as a casual labour, work-charged, contingency paid and daily wager group of posts for which a combined gradation list is separately required to be prepared as per Recruitment Rules will constitute a part cadre for this service;(e)"Commission" means the Madhya Pradesh Public Service Commission;(f)"Establishment" means any office of the State Government or a local authority or statutory authority constituted under any Act of the State for the time being in force, or a University or a Company, Corporation or a Co-operative Society in which not less than fifty one per cent of the paid up share capital is held by the State Government or the institution receiving grant-in-aid or any cash grant from the State Government and includes a work charged or contingency-paid establishment but does not include the establishment covered under Article 30 of the Constitution;(g)"Government" means Government of Madhya Pradesh;(h)"Public Service and posts" means the services and posts in any office of the establishment;(i)"Reservation" means reservation of posts in the services for the members of Scheduled Castes and the Scheduled Tribes;(j)"Roster" means a prescribed register of running account of all clear vacancies to be filled up by promotion of public servants belonging to Scheduled Castes, Scheduled Tribes and unreserved category as provided in Rule 9 of these rules;(k)"Schedule" means a Schedule appended to these rules;(l)"Scheduled Castes" means any caste, race or tribe or part of, or group within caste, race or tribe specified as Scheduled Castes with respect to the State of Madhya Pradesh under Article 341 of the Constitution;(m)"Scheduled Tribes" means any tribe or tribal community or part of, or group within such tribe or tribal community specified as Scheduled Tribes with respect to the State of Madhya Pradesh under Article 342 of the Constitution;(n)"Select list" means a list of such public servants who are adjudged suitable to the next pay scale or the higher grade of the post as provided in the respective Recruitment Rules;(o)"Service" means a service of group of posts in connection with the affairs of the State other than the Indian Administrative Service, Indian Police Service and Indian Forest Service organised and designated as such by Government;(p)"State" means State of Madhya Pradesh;(q)"Year" means the period commencing from the 1st day of January and ending on 31st day of December.
