Section 2 in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976
2. Definitions.
- In this Act, unless the subject or context otherwise requires,-(a)"Civil Services" means the Civil Services of the State of Rajasthan and such other services as the State Government may notify in the Official Gazette from time to time, but shall not include-(i)The members of the Rajasthan Higher Judicial Service and Rajasthan Judicial Service;(ii)Employees of the High Court of Judicature for Rajasthan;(iii)Employees of the Rajasthan Legislative Assembly Secretariat Staff; and(iv)Employees of the Rajasthan Public Service Commission;(b)"Government" means the State Government;(c)"Government servant" means a person who is or has been a member of a Civil Service or who holds or has held a Civil post under the Government of Rajasthan and includes any such person on foreign service or whose services are temporarily placed at the disposal of a local or other authority and also any person in the service of a local or other authority whose services have been temporarily placed at the disposal of the State Government or a person in service on a contract or a person who has retired from the Government service elsewhere and is re-employed under the Government of Rajasthan, but does not include a person in the Civil Service of the Indian Union or a State Government serving on deputation in Rajasthan who will continue to be governed by the rules applicable to such person;(d)"prescribed" means prescribed by this Act or Rules made under this Act;(e)"Tribunal" means a Tribunal constituted under section 3 of this Act;(f)"Service matter" means any one or more than one of the following matters relating to a Government servant:-(i)Seniority;(ii)Promotion;(iii)Confirmation;(iv)Fixation of pay;(v)An order denying or varying pay, allowances, pension and other service conditions, to the disadvantage of a Government servant, otherwise than as a penalty;(vi)Cases of reversion while officiating in a higher service, grade or post to lower service, grade or post otherwise than as a penalty;(vii)Withholding the pension or denying the maximum pension otherwise than as the penalty;(viii)Any other matter notified by the Government.
