Section 4 in University of Udaipur Teachers (Conditions of Service) Rules, 1976
4. Definitions.
- In these rules unless the context otherwise requires:-(i)"Act" means the Udaipur University Act, 1962 (Act No. 18 of 1962).(ii)"Appointing Authority" means the authority empowered to make appointment and in the case of the officers, it is the case of the officers, it is the Executive Committee.(iii)"Cadre" means the strength of the University service or part of a service sanctioned as a separate unit.(iv)"Committee" means the Executive Committee of the University of Udaipur.(v)"Competent Authority" means authority in whom powers under these rules are delegated. When any power is not delegated to any authority the "Competent Authority" means the Executive Committee.(vi)"Compensatory Allowance" means an allowance granted to meet personal expenditure necessitated by the circumstances in which duty is performed. It includes a travelling allowance.(vii)"Disciplinary Authority" in relation to the imposition of major penalty on a teacher means the Executive Committee which is the appointing authority for teachers. In relation to the imposition of minor penalty on a teacher means Vice-Chancellor.(viii)"Duty" includes (a) Service on probation provided that stich service is followed by confirmation; (b) Joining time (c) A course of instructions of training in India or abroad specially approved as the duty by the University (d) Period of compulsory waiting sanctioned by the competent authority.(ix)"Fee" means recurring or non-recurring payment to a teacher from a source other than the funds of the University, whether made directly to a teacher or indirectly through the intermediary of the University.(x)"Foreign Service" means service in which a teacher receives his pay with the sanction of the University from a source other than the funds of the University.(xi)"Government" means Government of Rajasthan.(xii)"Honorarium" means recurring or non-recurring payment granted to a teacher from the funds of the University as remuneration for special work of an occasional or intermittent nature.(xiii)"Joining Time" means the time allowed to join a new post or to travel to or from a station to another to join a post.(xiv)"Leave Salary" means the monthly amount paid by the University to an employee who is on leave.(xv)"Lien" means the title of a teacher to hold substantively either immediately or on termination of a period or periods, a permanent post, including a tenure post, to which he has been appointed substantively.(xvi)"Officers" means officers of the University as mentioned in Section 9(a) of the Act.(xvii)"Officiating" A teacher may officiate in a post when he performs the duty of a post on which another person holds a lien. He may also officiate on a vacant post on which no other teacher holds a lien.(xviii)"On Probation" means a person appointed to a post (not necessarily vacant substantively) for determining his fitness for eventful substantive appointment to that post.(xix)"Probationer" means a person employed on probation in or against a substantive vacancy.(xx)"Selection Committee" means a Committee constituted for selection of a teacher under the Act or the Statutes or under any other law for the time being enforced.(xxi)"Statutes" means Statutes of the University of Udaipur.(xxii)"Substantive Appointment" means an appointment to a substantive vacancy after due selection and includes a probationer, followed by confirmation on the completion of the probationary period.(xxiii)"Teacher" means a teacher of the University as mentioned in 2(j) of the Act and Statutes 47 framed there under.(xxiv)"University" means University of Udaipur.
