Section 2 in The Indian Police Service (Pay) Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"benchmark score" shall mean the minimum numerical weighted mean score arrived at for overall grading above which an officer shall be regarded as fit for promotion or impanelment, as the case may be, to the next higher grade;(b)"cadre" and "cadre posts" shall have the meanings respectively assigned to them in the Indian Police Service (Cadre) Rules, 1954;(c)"departmental examination" means such examination as may be prescribed by the State Governments from time to time for members of the Service allotted to the cadre of that State or posted to that State for training;(d)"direct recruit" means a person appointed to the Indian Police Service in accordance with rule 7 of the Indian Police Service (Recruitment) Rules, 1954;(e)"grade pay" means the basic pay drawn by a member of the Service in the grade in which he is appointed substantively;(f)"lien" means the right of a member of the Service to hold on regular basis, either immediately or on the termination of a period or periods of absence, a post, including a tenure post, to which he has been appointed on regular basis and on which he is not on probation;(g)"member of the Service" means a member of the Indian Police Service;(h)"Officiation" means an officer performed the duties of a post on which another member of the Service holds a lieu and it includes an officer appointed by the Government in officiating capacity in a vacant post in which no other member of the Service holds the lien;(i)"personal pay" means additional pay granted to a member of the Service -(a)to save him from a loss in his substantive pay in respect of a permanent post other than a tenure post due to a revision of pay or due to any reduction of such substantive pay otherwise than as a disciplinary measure; or(b)In exceptional circumstances or other personal considerations;(j)"promoted officer" means an officer appointed to the Indian Police Service by promotion from a State Police Service in accordance with rule 9 of the Indian Police Service (Recruitment) Rules, 1954;(k)"promotion" means appointment of a member of the Service to the next higher grade over the one in which he is serving at the relevant time;(l)"Schedule" means a Schedule appended to these rules;(m)"Service" means the Indian Police Service;(n)"State" means a State specified in the First Schedule to the Constitution and includes a Union territory;(o)"State Cadre" and "Joint Cadre" shall have the meanings respectively assigned to them in the Indian Police Service (Cadre) Rules, 1954;(p)"State Police Service" shall have the meaning assigned to it in the Indian Police Service (Recruitment) Rules, 1954;(q)"State Government concerned" in relation to a Joint Cadre means the Joint Cadre Authority.Note 1: The benchmark score shall be notified by the State Government for promotion within the cadre and by the Central Government for the purpose of empanelment. Any revision of benchmarks by the Government shall have prospective effect;Note 2: The junior-most person(s) in the grade will, however, be liable to be reverted to the lower grade if the number of members of the Service entitled to hold the regular posts is more than the number of posts available in that grade.
