Section 2 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
2. Interpretation.
- In these rules, unless the context otherwise requires,-(a)'Appointing Authority' in relation to a Government servant means -(i)the authority empowered to make appointments to the service, class or category of which the Government servant is for the time being a member; or(ii)the authority empowered to make appointments to the post which the Government servant for the time being holds; orNote. - Where the power of appointment is delegated to any authority, that authority will be deemed to be the Appointing Authority;(iii)the authority which appointed the Government servant to such service, class, category or post, as the case may be; or(iv)where the Government servant having been a permanent member of any other service, class or category or having substantively held any other permanent post, has been in continuous employment of the Government, the authority which appointed him to that service, class or category or to that post, whichever authority is the highest authority.(b)'Commission' means the Kerala Public Service Commission;(c)'Disciplinary Authority' in relation to the imposition of a penalty on a Government servant, means the authority competent under these rules to impose on him that penalty;(d)'Government servant' means a person who is a member of a service, State or Subordinate or who holds a civil post under the Kerala Government and includes any such person on foreign service or whose services are temporarily placed at the disposal of any other Government - Central or State - or a local or other authority and also any person in the service of any other Government - Central or State - or a local authority whose services are temporarily placed at the disposal of the Kerala Government;(e)'Schedule' means the schedule to these rules;(f)'Services' means a group of persons classified by the State Government as a State or Subordinate Service, as the case may be.Note. - Where the context so requires, 'service' means the period during which a person holds a post or is a member of a service as defined in these rules.
