Section 2 in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999
2. Definitions.
- In this Act. unless there is any thing repugnant in the subject or context.-(i)'Competent authority' means the officer or authority' specified by the State Government by' notification to exercise the powers and perform the functions of a competent authority' under this Act and different authorities may be specified for different purposes with respect to different districts, different departments or different institutions:(ii)'daily wage employee' means any person who is employed in any public service on the basis of payment of daily wages and includes a person employed, on the basis of nominal muster roll or consolidated pay either on full time or part time or piece rate basis, or as a work charged employee, and also includes any other similar category of employees, by' whatever designation called, other than, those who are selected and appointed on a sanctioned post in accordance with the relevant rules on a regular basis:(iii)'Government Company' means any company incorporated under the Companies Act, 1956 (Central Act No. 1 of 1956) in which not less than fifty one percent of the paid up share capital is held by the State Government and includes a company which is subsidiary of such a Government Company:(iv)'local authority' means,-(a)a Panchayati Raj institution established under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994):(b)a municipality, constituted under the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959): and(c)any other local bodies, corporations and Universities etc. established or declared as local bodies under any Rajasthan law for the time being in force:(v)'Public service' means services in any office or establishment of,-(a)the State Government:(b)a local authority:(c)a Government Company or undertaking wholly owned or controlled by the State Government:(d)a body established under any law made by the legislature of the State whether incorporated or not, including a University; and(e)any other body established by the State Government of a society registered under any law relating to the registration of societies for the time being in force and receiving funds from the State Government either fully or partly for its maintenance, or any educational institution whether registered or not but receiving aid from the State Government.Explanation. - For the purpose of this clause engagement of persons on muster rolls in respect of works for reliefs against natural calamities shall not be deemed to be 'public service'.
