Section 2 in Punjab Civil Services (General and Common Conditions of Service) Rules, 1994
2. Definition.
- In these rules, unless the context otherwise requires -(a)"appointing authority" means an appointing authority specified as such in the Service Rules made under article 309 of the Constitution of India in respect of any service or Post in connection with the affairs of the State of Punjab.(b)"Board" means the Subordinate Service Selection Board, Punjab or any other authority constituted to perform its functions;(c)"Commissioner" means the Punjab Public Service Commission;(d)"direct appointment" means an appointment made otherwise than by promotion or by transfer of a person already in the service of Government of India or of a State Government;(e)"Government" means the Government of the State of Punjab in the Department of Personnel and Administrative Reforms;(f)"recognised university or institution" means, -(i)any university or institution incorporated by law in any of the State of India; or(ii)any other university or institution, which is declared by the Government to be recognised university or institution for the purposes of these rules;(g)"Service" means any Group 'A' Service, Group 'B' Service and Group "C' Service constituted in connection with the affairs of the state of Punjab as per scales given in the Appendix.(h)"Service Rules" means the service rules made under article 309 of the Constitution of India regulating the recruitment and conditions of service of persons appointed to any service or post in connection with the affairs of the State of Punjab; and(i)(i)"War hero" means a defence services personnel, or a para-military forces personnel, who is bona fide resident of Punjab State and has been killed or discharged from service on account of disability suffered by him on or after Ist January, 1999, while fighting in a war declared so by Government of India, in operations in Kargil or any other sector in J and K in the on going conflict with Pakistan or in any other operations which may be notified by the State Government to have been undertaken for preserving the unity and integrity of the Country; or(ii)a defence service personnel or a para-military forces personnel who was a bona fide resident of Punjab State and was posthumously decorated with Parmvir Chakra, Mahavir Chakra or Vir Chakra;provided that,-(a)In exceptional instances, the cases of such War Heroes may also be covered, with the prior approval of the Department of Personnel who though not bona fide residents of Punjab State are yet closely connected to the State of Punjab;(b)In the case of War Heroes, falling in the category (ii) above, the benefits to be given by the State Government will be restricted only to first generation dependent members/next of the kin.Note. - The Government reserves the right to include any other category of Awardees for the purpose of providing employment to the category of War Heroes, as may be notified.
