Section 2 in Rajasthan Animal Husbandry Service Rules, 1963
2. Definitions.
- In these Rules unless the context otherwise requires:-(a)"Appointing Authority" means the Government of Rajasthan;(b)"Commission" means the Rajasthan Public Service Commission;(c)"Direct Recruitment" means recruitment made otherwise than by promotion as prescribed in rule 6;(d)"Director" means the Director of Animal Husbandry, Rajasthan.(e)[ "Government" and "State" means respectively, the Government of Rajasthan and the State of Rajasthan;] [Substituted by Rajasthan vide Notification No. F. 7(10) DOP/A-II/74, dated 10.2.1975.](f)"Member of the Service" mean a person appointed in a substantive capacity to a post in the Service under the provisions of these Rules or the rules or orders superseded by these Rules, and includes a person placed on probation;(ff)[ "Merger" means merger of the Department of Sheep and Wool and the Department of Animal Husbandry;] [Inserted by Rajasthan Animal Husbandry Service Rules, 2008, dated 5.2.2008.](g)"Service" means the Rajasthan Animal Husbandry Service.(h)"Schedule" means a Schedule appended to these Rules.(i)[ "Substantive Appointment" means an appointment made under the provisions these Rules to substantive vacancy after due selection by any of the methods of recruitment prescribed under these Rules and includes a appointment on probation or as a probationer followed by confirmation on the completion of the probationary period; [Inserted by Rajasthan Vide Notification No. F. 7 (3)DOP(Ag-II) 73, dated 5.7.1974.]Note:- Due selection by any methods of recruitment prescribed under these Rules will include recruitment either on initial constitution of Service or in accordance with the provisions of any rules promulgated under proviso to Article 309 of the Constitution of India, except urgent temporary appointment.](j)[ "Service" or "Experience" wherever prescribed in these Rules as a condition for promotion from one Service to another or within the Service from one category to another or to senior posts, in the case of a person holding a lower post eligible for promotion to higher post shall include the period for which the person has continuously worked on such lower post after regular selection in accordance with rules promulgated under proviso to Article 309 of the Constitution of India. [Substituted by vide Notification No. F. 6(2) DOP/A-II/71-I, dated 29.8.1982.]Note: - Absence during service e.g. training, leave and deputation etc. which are treated as "duty" under the Rajasthan Service Rules, 1951 shall also be counted as service for computing experience or service required for promotion.](k)[ "Year" means the financial year;] [Added by vide Notification No. F.7(2) DOP/A-II/81, dated 21.12.1981.]
