Section 3 in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011
3. Definitions.
- In these Rules, unless the context otherwise requires,-(a)"Act" means the Airport Economic Regulatory Authority of India Act, 2008;(b)"Appointing Authority" means,-(i)in respect of all Group 'A' posts, the Chairperson; and(ii)in respect of all other posts, the Secretary;(c)"Disciplinary Authority" means:(i)in respect of all Group 'A' posts, the Chairperson; and(ii)in respect of all other posts, the Secretary;(d)"Post" means any post whether permanent or temporary mentioned in the Schedules to these rules;(e)"Schedule" means a Schedule to these rules;(f)"Secretary" means the Secretary of the Authority;(g)"Selection Committee" means a committee constituted to consider selection for recruitment to any post in accordance with rule 7;(h)words and expressions used in these rules and not defined but defined in the Act shall have the same meanings as respectively as assigned to them under the Act.
