Section 3 in The Rajasthan District Courts Ministerial Establishment Rules, 1986
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context:-(a)"Appointing Authority" means the District and Sessions Judge or, to the extent the authority delegated to him, such officer, to whom the authority to make appointments to the staff may be delegated by the District and Sessions Judge, with the approval of the High Court.(aa)[ "Recruiting Authority" means Registrar General of the High Court or any other officer authorized by the High Court.] [Inserted by Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).](b)"Commission" means the Public Service Commission for Rajasthan;(c)"Direct recruitment" means recruitment otherwise than by promotion or transfer;(d)"Government" and "State" mean respectively, the Government of Rajasthan and the State of Rajasthan;(e)"High Court" means the High Court of Judicature for Rajasthan;(f)"Judgeship" means the administrative Jurisdiction of District and Sessions Judge;(g)"Ministerial Establishment" means the ministerial staff of the Courts subordinate to the High Court of Judicature for Rajasthan;(h)"Schedule" means the Schedule appended to these rules;(i)"Substantive appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period.Note.- Due selection by any of the methods of recruitment prescribed under these rules will include recruitment either on initial constitution of service or in accordance with the provisions of any rules promulgated under proviso to Article 309 of the Constitution of India, except urgent temporary appointment.(j)[ "[District Courts] [Substituted by Notification No. G.S.R. 118, dated 1.12.2015 (w.e.f. 5.3.1986).]" means the Courts of-(i)District & Sessions Judge,(ii)Additional District & Sessions Judge,(iii)Special Judge,(iv)Family Court(v)Senior Civil Judge-cum-Chief Judicial Magistrate(vi)Senior Civil Judge-cum-Additional Chief Judicial Magistrate(vii)Additional Senior Civil Judge-cum-Additional Chief Judicial Magistrate (including Railway and all Special Courts of the Cadre),(viii)Additional Civil Judge (Judge, Small Cause Court)-cum-Judicial Magistrate,(ix)Civil Judge(x)Civil Judge and Judicial Magistrate(xi)Additional Civil Judge and Judicial Magistrate,(xii)Judicial Magistrate,(xiii)Special Judicial Magistrate,(xiv)Gram Nyayalayaand any other Court subordinate to the High Court created by the Government in accordance with law.]
