Section 4 in The Rajasthan Administrative Service Rules, 1954
4. Definitions.
- In these Rules unless there is anything repugnant in the subject or context-(a)[ Deleted.] [Deleted by No. F. 1(15)DOP/A-II/79, 30-6-81.](b)"Board" means the Board of Revenue for Rajasthan:(c)"by promotion" means by the method prescribed by rule [7(1)(b)] [Substituted by No. F. 1(15)DOP/A-II/79, 30-6-81.];(d)"by special selection" means by the method prescribed by rule [proviso (i) to rule 7] [Substituted by No. F. 1(15)DOP/A-II/79, 30-6-81.];(e)"Commission" means the Rajasthan Public Service Commission;(f)[ Deleted.] [Deleted by No. F. 1(15)DOP/A-II/79, 30-6-81.](g)"Direct recruitment" means recruitment by the method prescribed by [rule 7(i)(a)] [Substituted by No. F. 1(15)DOP/A-II/79, 30-6-81.];(h)Deleted.(i)"Government and State" mean respectively, the Government of Rajasthan and the State of Rajasthan;(ii)"Special Secretary" means the Special Secretary to the Government in Department of Personnel;(j)"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in a substantive capacity to a post in the cadre of the Service under the provisions of Rules or of any rules or orders superseded by rule 2;(k)"Schedule" means a schedule to these Rules;(l)"Service" means the Rajasthan Administrative Service; and(m)"Tehsildar" means a person appointed substantively to the post in the Rajasthan Tehsildars Service;(n)"Substantive Appointment" means an appointment made under the provisions of these Rules to a substantive vacancy after due selection by any of the methods of recruitment prescribed under these Rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period;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.(o)[ "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 No. F. 6 (2) DOP/A-II/71, 29-8-82.]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.](p)[ "Year" means the financial year.] [Added by No. F. 7(2)DOP/A-II/81, 21-12-81 [1-4-81]]
