Section 3 in The Cochin Port Trust Employees (Recruitment, Seniority, and Promotion) Regulations, 2010
3. Definition.
- In these regulations, unless the context otherwise requires-(a)"Act" means the Major Port Trusts Act, 1963 (38 of 1963).(b)"Analogous post" means a post of which the duties and level of responsibilities and the pay ranges are comparable to those of the post to which selection is to be made.(c)"Appointing Authority" in relation to any grade or post means the authority empowered under the Cochin Port Trust Employees (Classification, Control and Appeal) Regulations 1964, to make appointment to that grade or post.(d)"Board", "Chairman", "Deputy Chairman" and "Head of Department" have the meaning respectively assigned to them under the Act.(e)"Class I Posts", "Class II Posts" "Class III posts" and "Class IV posts" shall have the same meaning as assigned to them in Regulation 6 of the Port Trust Employees (Classification, Control and Appeal) Regulations, 1964.(f)"Departmental Promotion Committee" means a Committee constituted from time to time under regulation 26 for the purpose of making recommendation for promotion to or confirmation in any grade or post.(g)"Direct Recruit" means a person recruited on the basis of a competitive examination or test and/or interview by Services Selection Committee.(h)"Employee" means an employee of the Board.(i)"Grade" means any of the grades specified in the Schedule of Employees prepared and sanctioned under Section 23 of the Act.(j)"Lien" means the title of an employee to hold on regular basis, either immediately or on the termination of a period or periods of absence, post to which he has been appointed on regular basis and on which he is not on probation.Provided that the title to hold a regular post shall be subject to the condition that the junior most person in the grade will be liable to be reverted to the lower grade if the number of persons so entitled is more than the posts available in that grade.(k)"Permanent Employees" means an employee who has been substantively appointed to a permanent post.(l)"Schedule" means the Schedule appended to these regulations.(m)"Schedule Casts and Scheduled Tribes" shall have the meanings respectively assigned to them in Clauses (24) and (25) of article 366 of the Constitution of India.(n)"Select List" in relation to any grade of post means the select list prepared in accordance with regulation 13 for that grade or post.(o)"Selection Post" means a post declared as such under regulation 5 of these regulations.(p)"Services Selection Committee" means the Committee constituted under regulation 12 for the selection of candidates by means of a written test, a trade test and/or interview for appointment to posts reserved for direct recruitment.(q)"Temporary Employee" means an employee holding a temporary post officiating in a permanent post or on probation in his appointment in the service of the Board.(r)[ "Regular Service" in relation to any grade means the period or periods of service in that grade rendered after selection and appointment thereto under the regulations according to the prescribed procedure for regular appointment to that grade and includes any period or periods: [Added by Notification No. G.S.R. 306(E), dated 30.3.2017 (w.e.f. 28.10.2010).](i)Taken into account for the purpose of seniority in case of those already in service at the time of notification of regulations;(ii)During which an employee would have held a post in that grade but for being on leave or otherwise not being available for holding such posts.]
