Section 3 in Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of Persons in Anti Terrorist Squad) Rules, 2011
3. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Appointing Authority" in respect of the State Service posts means the Government of Rajasthan or such other authority to whom this power may be delegated by the Government and in respect of others as defined in clause (a) of Rule 2 of the Rajasthan Police Subordinate Service Rules, 1989;(b)"Committee" means the Committee referred to in Rule 10;(c)"Director General of Police" means the Director General of Police as defined in the Rajasthan Police Act, 2007 (Act No. 14 of 2007);(d)"Government" means Government of Rajasthan;(e)"Record of Service" means the Annual Performance Appraisal Reports where maintenance of such record is prescribed and other relevant service record such as operational fitness certificates etc.(f)"Schedule" means the Schedule appended to these rules;(g)"Senior most officer in the Squad" means the senior most officer posted in the squad;(h)"Squad" means the Anti Terrorist Squad constituted within the Rajasthan Police;(i)"State" means the State of Rajasthan; and(j)"Year" means the financial year.
