Section 2 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Appointing Authority" means the Government of Rajasthan in respect of posts included in Schedule-I and the Director in respect of posts included in Schedule-II;(b)"Committee" means a committee constituted under rule 29;(c)"Commission" means the Rajasthan Public Service Commission;(d)"Department" means the Department of Petroleum, Rajasthan;(e)"Director" means the Director, Petroleum, Rajasthan;(f)"Direct Recruitment" means recruitment made in accordance with the procedure as prescribed in Part-IV of these rules;(g)"Government" means Government of Rajasthan;(h)"Member of the Service" means a person appointed to a post in the service on the basis of regular selection under the provisions of these rules or the rules or order superseded by these rules;(i)"Schedule" means the Schedule appended to these rules;(j)"Service" means the Rajasthan Petroleum State Service or the Rajasthan Petroleum Subordinate Service, as the case may be;(k)"Service" or "Experience" wherever prescribed in these rules as a condition for promotion from one service to another or within the service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with the provisions of rules promulgated under proviso to Article 309 of the Constitution of India;Note: Absence during service e.g. training, leave and deputation etc. which are treated as "duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for computing experience or service required for promotion;(l)"Substantive appointment" means an appointment made under the provisions of these rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period;Note: Due selection by any methods of recruitment prescribed under these rules' shall include recruitment either on initial constitution of service or in accordance with the provisions of any rules promulgated under proviso to Article 309 of the. Constitution of India, except urgent/temporary appointment.(m)"State" means the State of Rajasthan; and(n)"Year" means the financial year.
