Section 2 in Rajasthan Voluntary Rural Education Service Rules, 2010
2. Definitions.
In these rules, unless the context otherwise requires, (a)"aid" means any aid granted to a recognized educational institution by the State Government;(b)"Appointing Authority" with respect to the various posts under these rules means the appointing authority prescribed under the following Service Rules for the various posts specified in Column 5 of the Schedule from which appointment is to be made :(i)The Rajasthan Educational Service Rules, 1970,(ii)The Rajasthan Educational Subordinate Service Rules, 1971,(iii)The Rajasthan Education Service (Collegiate Branch) Rules, 1986,(iv)The Rajasthan Education Subordinate Service (Collegiate Branch) Rules, 1979,(v)The Rajasthan Sanskrit Education Service Rules, 1977,(vi)The Rajasthan Sanskrit Education Subordinate Service Rules, 1978,(vii)The Rajasthan Subordinate Offices Ministerial Service Rules, 1999,(viii)The Rajasthan Class-IV (Recruitment and Other Service Conditions) Service Rules, 1999,(ix)The Rajasthan Technical Education (Engineering) Service Rules, 2010,(x)The Rajasthan Technical Education Subordinate Service Rules, 1973;(c)"Board" means the Board of Secondary Education, Rajasthan and shall include the Council for the Indian School Certificate Examinations;(d)"Commission" means the Rajasthan Public Service Commission;(e)"Concerned Authority" means the Director of Education as defined in clause 2(f) and the concerned District Education Officer in the case of School Education;(f)"Director of Education" means, (i)in relation to Degree and Post-Graduate Colleges and educational institutions of equal or higher studies, other than institutions of Sanskrit and Technical Education, the Commissioner of College Education, Rajasthan,(ii)in relation to the institutions of Sanskrit Education, the Director of Sanskrit Education, Rajasthan,(iii)in relation to institutions of Technical Education, the Director of Technical Education, Rajasthan, and(iv)in relation to schools and institutions other than those referred to in sub-clauses (i), (ii) and (iii) above the Director Primary Education, Rajasthan or the Director Secondary Education, Rajasthan, as the case may be;(g)"employee" means an employee working in a recognized non-government aided educational institution and who is working against aided and sanctioned post;(h)"Government" means the Government of Rajasthan;(i)"institution" includes all movable and immovable properties pertaining to an educational institution;(j)"Joint Director" or "Deputy Director" includes an officer authorized by the State Government to perform the function of a Joint Director or Deputy Director:(k)"Non-Government Aided Educational Institution" means any college, school, training institute or any other institution, by whatever name designated, established and run with the object of imparting education or preparing or training students for obtaining any certificate, degree, diploma or any academic distinction recognized by the State or Central Government or functioning for the education, cultural or physical development of the people in the State and which is neither owned nor managed by the State or Central Government or by any University or Local Authority or Authority owned or controlled by the State or Central Government and which is receiving aid in the form of maintenance grant from the State Government;(l)"recognized institution" means a Non-Government Aided Educational Institution affiliated to any University or recognized by the Board, Director or Education or any officer authorized by the State Government or the Director of Education in this behalf;(m)"rural area" means the entire State of Rajasthan except the following areas :(i)an area for which a municipality has been constituted under the Rajasthan Municipality Act, 2009 (Act No. 18 of 2009) or an Urban Improvement Trust has been constituted under Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) or an Authority has been constituted under the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982) or Jodhpur Development Authority Act, 2009 (Act No. 02 of 2009) or any other Development Authority Constituted by the State Government under the relevant Act,(ii)the urbanisable limits as indicated in the master plan or the master development plan of a city or town prepared under any law for the time being in force, and where there is no master plan or master development plan, the municipal limits of the area,(iii)the peripheral belt as indicated in the master plan or master development plan of a city or a town prepared under any law for the time being in force, and where there is no master plan or master development plan or where peripheral belt is not indicated in such plan, the area as may be notified by the Urban Development Department/Local Self Government Department of the State Government from time to time;(n)"salary" means the aggregate of the emoluments of an employee including dearness allowance or any other allowance or relief for the time being payable to him but does not include compensatory allowance;(o)"Schedule" means the Schedule appended to these rules;(p)"Service" means the Rajasthan Voluntary Rural Education Service;(q)"State" means the State of Rajasthan; and(r)"University" means a University established by law in the State of Rajasthan.
