Section 2 in The Indian Police Service (Regulation of Seniority) Rules, 1988
2. Definitions.
- In these rules, unless the context otherwise requires;(a)'Cadre' means the Indian Police Service Cadre constituted in accordance with rule 3 of the Cadre Rules;(b)'Cadre Rules' means the Indian Police Service (Cadre) Rules, 1954;(c)[Deleted] [Deleted vide Notification No.14014/14/2000-AIS(I) dated 30.08.2005 (GSR No.550E dated 30.08.2005)](d)'Commission' means the Union Public Service Commission;(e)'Competitive examination' means the examination referred to in rule 7 of the Recruitment Rules;(f)'direct recruit officer' means an officer appointed to the service through a competitive examination in accordance with rule 7 of the Recruitment Rules;(g)'gradation list' means the gradation list prepared under rule 5 of these rules;(h)'officer' means a member of the Service;(i)'Promotee officer' means an officer appointed to the service in accordance with the provisions of the Indian Police Service (Appointment by Promotion) Regulations, 1955;(j)'Recruitment Rules' means the Indian Police Service (Recruitment) Rules, 1954;(k)'Select List' means the Select List prepared in accordance with the Indian Police Service (Appointment by Promotion) Regulations, 1955;(l)'Service' means the Indian Police Service;(m)'State Cadre' and 'Joint Cadre' have the meanings respectively assigned to them in the Cadre Rules;(n)'State Government concerned' in relation to a Joint Cadre, means the Joint Cadre Authority.
