Section 2 in The Rajasthan Municipal Service Rules, 1963
2. Definitions.
- In these rules, unless the context otherwise requires:-(a)"Act" means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);(b)"Appointing Authority" means the authority competent to make appointments to various grades of posts in different categories of service under Ride 26;(c)"Board" means a Municipal Board and includes a Municipal Council;(d)[ "Commission" means the Commission constituted under these rules;] [Substituted by Notification No. F.8() (Misc.) RUles) LSG/95/13314, dated 16.5.2011 (w.e.f. 28.10.1963).](e)"Director" means the Director of Local Bodies, Rajasthan;(f)"Direct recruitment" means recruitment made otherwise than by promotion, as prescribed in Rule 7(a);(g)"Government and State" means respectively the Government and State of Rajasthan;(h)[ "Member of the Service" means a person appointed in a substantive capacity to a post in the Service under the provisions of these rules and includes a person placed on probation or appointed in temporary or officiating capacity.] [Substituted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553](i)"Schedule" means a schedule appended to these Rules;(j)"Service" means the Rajasthan Municipal Service created and constituted by the Government under section 302 of the Act;(k)[ "Substantive Appointment" means an appointment made under the provisions of these rules to a substantive vacancy after the selection by any of the methods of recruitment prescribed under these rules and includes all appointments on probation or as a probationer followed by confirmation on the probationary period.] [Inserted by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553](l)[] [Renumbered by Notification No. F. 10(1) LSG/56 dated 10-12-1976, Published in Rajasthan Gazette, Part IV-C dated 23-12-1976, page 553] Words and the expressions used but not defined in these Rules shall have the meaning assigned to them in the Act.
