Section 3 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
3. [ Definitions. [Substituted by Dated 4-6-1979, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 2-10-1980, Page 181]
(1)In these Rules, unless the context otherwise requires:-(a)"Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);(b)"Appointing Authority" means the authority as prescribed under section 310 of the Act;(c)"Board" means a Municipal Board and includes a Municipal Council;(d)[ "Commission" means the Commission constituted under the provisions of these rules [***];(e)"Director" means the Director of Local Bodies, Rajasthan;(f)"Direct recruitment" means the recruitment as prescribed under Part IV of these rules;(ff)[ "Deputy Director (Regional)" means the Deputy Direction (Regional, Local Bodies.] [Inserted by Dated 20-4-1998, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 15-5-1998, Page 31](g)"Executive Officer" means the Executive Officer of the board and includes the Commissioner of the Municipal Council and in the case of a Board for which no Executive Officer is appointed, its Secretary;(h)"Schedule" means the schedule appended to these rules;(i)"Service" means the Rajasthan Municipal Subordinate and Ministerial Service;(j)"Year" means the financial year;(k)Words and expressions used but not defined in these rules have the meaning assigned to them in the Act.]
