Section 2 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
2. Definitions.
- In these Regulations, unless the context otherwise requires,-(a)'Act' means the Warehousing Corporations Act, 1962 (58 of 1962);(b)'Appendix' means the Appendix to these Regulations;(c)'Appointing Authority' in relation to any employee means-(i)the authority empowered to make appointments to the category of post of which the employee is for the time being a member or to the grade in which the employee is for the time being included or the post which the employee for the time being holds, or(ii)the authority which appointed the employee to such grade or post, as the case may be or whichever authority is the highest authority, or(iii)where the employee having been a permanent member of any other service or having substantively held any other permanent post, has been in continuous employment of the Corporation and has not been absorbed in the Corporation, the authority which appointed him to that service or to the post;(d)'Board of Directors' means the Board of Directors of the Corporation;(e)'Chairman' means the Chairman of the Corporation;(f)'Corporation' means the Rajasthan State Warehousing Corporation established or deemed to have been established under sub-section (1) of section 18 of the Warehousing Corporation Act, 1962 (Central Act 58 of 1962);(g)'Competent Authority' in relation to exercise of any powers means the Board of Directors or any other authority to whom powers are delegated under these Regulations or by the Board of Directors subject to the provisions of Act or the rules framed thereunder;(h)'Employee' means a person who is in the whole time service of the Corporation but does not include a person employed by the Corporation on casual or daily wages;(i)'Executive Committee' means the Executive Committee of the Corporation;(j)[ 'Enquiry Officer" means a person or a committee appointed to enquire into the charges against an employee.] [Substituted by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/14802, dated 30-8-2001, Published in Rajasthan Gazette, Part VII, dated 6-9-2001, page 79(1).](k)[ 'Executive Posts' means posts in the category I and II;] [Substituted by Order No. F. 5(9) Agri/Gr. IV/Coop/Part III/76, dated 10-4-1987, Published in Rajasthan Gazette, Part IV-C(I), dated 27-8-1987, page 171.](l)'Government Institution' include a Government Company defined under Section 617 of the Indian Companies Act, 1956 (1 of 1956), a Corporation or Board owned or controlled by the State Government, a local Authority constituted under the Law and a Co-operative Society registered or deemed to have been registered under any law relating to Co-operative Societies, for the time being in force;(m)'Government Servant' means a person who is a member of a service or who holds a civil post under Government of Rajasthan whose services are temporarily placed on deputation at the disposal of the Corporation;(n)'Managing Director' means the Managing Director of the Corporation;(o)[ 'Non-Executive Posts' means the posts in the category III and IV;] [Substituted by Order No. F. 5(9) Agri/Gr. IV/Coop/Part III/76, dated 10-4-1987, Published in Rajasthan Gazette, Part IV-C(I), dated 27-8-1987, page 171.](p)'Secretary' means the Secretary of the Corporation;(q)'Schedule' means the Schedule attached to these regulations;(r)'State Government' means the Government of Rajasthan;(s)'Substantive Pay' means the pay other than special pay, personal pay or emoluments to which an employee is entitled on account of a post to which he has been appointed substantively or by reason or his substantive position in a cadre.
