Section 2 in The Rajasthan State and Subordinate Service (Direct Recruitment by Combined Competitive Examination) Rules, 1962
2. Definitions.
(1)In these Rules, unless the context otherwise requires:-(a)"Commission" means the Rajasthan Public Service Commission;(b)"Direct Recruitment" means recruitment made in accordance with these Rules;(c)"Government" means the Government of Rajasthan; and(d)"Schedule" means a Schedule appended to these Rules.(2)All other words and expressions used in these Rules and not defined shall have the meanings respectively assigned to them in "the Rajasthan Service Rues, 1951", the Rajasthan Civil Services (Classification, Control and Appeal) Rules. 1958, and the Service Rules regulating the recruitment and the conditions of service of persons appointed to the services and posts in connection with the affairs of the State issued under proviso to Article 309 of the Constitution of India and for the time being in force.
