Section 2 in The Indian Administrative Service (Regulation of Seniority) Rules, 1987
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)'Cadre' means the Indian Administrative Service Cadre constituted in accordance with rule 3 of the Cadre Rules;(b)'Cadre Rules' means the Indian Administrative Service (Cadre) Rules, 1954;(c)[Deleted] [Deleted vide Notification Np.14014/14/2000-AIS(I) dated 30.8.2005 - GSR Mp.549(E) dated 30.8.2005](d)'Commission' means the Union Public Service Commission;(e)'competitive examination' means the examination referred to in rule 7 of the Recruitment Rules;(f)'direct recruit officer' means an officer appointed to the Service through a competitive examination in accordance with rule 7 of the Recruitment Rules;(g)'gradation list' means the gradation list prepared under rule 5 of these rules;(h)'officer' means a member of the Service;(i)'officer appointed by selection' means an officer appointed to the Service in accordance with the provisions of the Indian Administrative Service (Appointment by Selection) Regulations, 1956;(j)'promotee officer' means an officer appointed to the Service in accordance with the provisions of the Indian Administrative Service (Appointment by Promotion) Regulations, 1955;(k)'Recruitment Rules' means the Indian Administrative Service (Recruitment) Rules, 1954;(l)'Select List' means the Select List prepared in accordance with the Indian Administrative Service (Appointment by Promotion) Regulations, 1955;(m)[Deleted] [Deleted vide Notification Np.14014/14/2000-AIS(I) dated 30.8.2005 - GSR Mp.549(E) dated 30.8.2005](n)'Service' means the Indian Administrative Service;(o)'State Cadre' and `Joint Cadre' have the meanings respectively assigned to them in the Cadre rules;(p)[Deleted] [Deleted vide Notification Np.14014/14/2000-AIS(I) dated 30.8.2005 - GSR Mp.549(E) dated 30.8.2005](q)'State Government concerned', in relation to a Joint cadre, means the Joint Cadre Authority.
