Section 2 in Rajasthan Public Service Commission (Limitation of Functions) Regulations, 1951
2.
In these regulations -(i)"Commission" means the Rajasthan Public Service Commission.(ii)"Government" means the Government of Rajasthan.(iii)"Service" or "post" means a civil service or post in connection with the affairs of the State of Rajasthan.(iv)"Appointing Authority" means the authority which makes appointments to any service or post in connection with the affairs of the Rajasthan State.(v)"Schedule" means a schedule appended to these regulations.(vi)"Services of the Covenanting States" means the services of(a)Any of States specified in Article 1(a) of the Covenant establishing the State of Rajasthan.(b)The "former Rajasthan State" as defined in sub-clause (b) of the said Article; or(c)The "former Matsya State" as defined in sub clause (i) (aa) of the Agreement dated the 10th May, 1949, between the Rajpramukh of Rajasthan and the Rulers of Alwar, Bharatpur, Dholpur and Karauli.
