Section 4 in The Rajasthan Judicial Service Rules, 1955
4. Definition.
- In these rules unless there is anything repugnant in the subject or context.-(a)"Commission" means the Rajasthan Public Service Commission.(b)"Constitution" means the Constitution of India, 1950.(c)"Court" means the High Court of Judicature for Rajasthan.(cc)[ "Government and State" mean respectively the Government of Rajasthan and the State of Rajasthan] [Inserted vide Notification No. F. 7 (10) DOP (A-II) 74, dated 10-2-1975.].(d)"Member of the Service" means a person appointed in a substantive capacity to a post in the cadre of the Service under the provisions of these rules or of any rules or orders superseded by rules 2.(e)"Schedule" means a Schedule to these rules.(f)"Service" means the Rajasthan Judicial Service.
