Section 4 in The Rajasthan Co-Operative Service Rules, 1954
4. Definitions.
- In these Rules unless there is anything repugnant in the subject or context:-(a)"Commission" means the Rajasthan Public Service Commission;(b)"Direct recruitment" means recruitment otherwise than by promotion as prescribed in rule 7;(c)"Government" and "State" means respectively, the Government of Rajasthan and the State of Rajasthan;(d)"Member of the Service" means a person appointed substantively to a post in the Service under the provisions of these rules or the rules or orders superseded by rule 2;(e)"Registrar" means the Registrar, Cooperative Societies, Rajasthan; and(f)"Service" means the Rajasthan Co-operative Service;(g)"Substantive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 method of recruitment prescribed under these Rules will include recruitment either on initial Constitution of Service or in accordance with provisions of any Rules promulgated under proviso to Article 309 of the Constitution of India, except an urgent temporary appointment.(h)[ "Service" or "Experience" wherever prescribed in these Rules as a condition for promotion from one Service to another or within the Service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with Rules promulgated under proviso to Article 309 of the Constitution of India. [Substituted by F. 6(2) DOP/A-II/71, 29-8-82]Note.- Absence during Service e.g. training, leave and deputation etc. which are treated as "duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for computing experience or service required for promotion].(i)[ "Year" means financial year] [Added by F. 7(2) DOP/A-II/81, 21-12-81 w.e.f. 1-4-81.].
