Section 2 in The Gujarat Civil Services Tribunal Act, 1972
2. Definitions.
- In this Act unless the context otherwise requires-(a)"law" means any law regulating the recruitment and conditions of service of persons appointed to Civil services and posts under the State or to panchayat Service and matters connected therewith and includes any notification order rule regulation or instruction or direction issued or followed for such purpose;(b)"non-gazetted posts" means posts other than posts declared or known as gazetted posts under any law;(c)"notified order" means an order published in the Official Gazette;(d)"Panchayat Service" means the Panchayat Service as constituted under Section 203 of the Gujarat Panchayats Act, 1961 (Gujarat VI of 1962).(da)[ "police officers" means police officers governed by the Bombay Police Act, 1951 (Bombay XXII of 1951) or the Bombay State Reserve Police Force Act 1951 (Bombay XXXVIII of 1951).] [Clause (da), was inserted, by Gujarat 22 of 1980, Section 2 (i).](e)"prescribed" means prescribed by rules made under this Act;(f)"President" means the President of the Tribunal;(g)"Schedule" means the Schedule appended to this Act;(h)[ "specified Civil servants" means persons who are or who have been members of the Civil services of the State of Gujarat or of the Panchayat Service but does not include persons who are or who have been police officers;] [Clause (h) was substituted, by Gujarat 22 of 1980, Section 3 (ii).](i)"Tribunal" means the Gujarat Civil Services Tribunal Constituted under Section 3.
