Section 2 in Jammu and Kashmir Reservation Rules, 2005
2. Definitions.
- In these rules, unless the context otherwise requires,(i)"Act" mean the Jammu and Kashmir Reservation Act, 2004;(ii)"Annexure" mean the Annexure to these rules;(iii)"Areas adjoining the Actual Line of Control" mean the areas declared as such vide SRO-394 dated 5-9-1981 read with notification SRO-272 dated 3-7-1982 and SRO 271 dated 22-8-1988 as amended from time to time, forming Annexure - "A" to these rules;(iv)"Available seats" means seats against which admissions are to be made in respect of a course in professional institutions, as hereinafter defined;(v)"Backward Area" mean the villages/areas declared as socially and educationally backward vide SRO-394 dated 5-9-1981 read with notification SRO 272 dated 3-7- 1982 and SRO-271 dated 22-8-1988 as amended from time to time, forming Annexure - "B" to these rules;(vi)"Candidates possessing outstanding proficiency in sports" mean a sports person as defined under the Jammu and Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996, as amended from time to time, forming Annexure-"C" to these rules;(vii)"Children" mean the direct decedents but shall not include grandchildren;(viii)"Children of Defence Personnel" mean the children of those Permanent Residents of the State who are serving in Army, Navy or Air Force or having served as such and had been honourably discharged or retired and have not come to any adverse notice for any criminal or anti-national activity;(ix)"Children of Para-military Forces and State police personnel" mean the children of those permanent Residents of the State who are members of the para-military forces or Police Service in the State or have retired from the said services and have not come to any adverse notice for any criminal or anti-national activity;(x)"Ex-servicemen" means a permanent Resident of the State who has served in Army, Navy or Air Force and has been honourably discharged and has not come to notice for any criminal or anti-national activity;(xi)"Form" mean the form appended to these rules;(xii)"Rules" mean the Jammu and Kashmir Reservation Rules, 2005;(xiii)"Select List" mean the list of the candidates finally selected by the selection authority for appointment or promotion to any particular service, category class or grade, as the case may be;(xiv)"selection authority" mean authority competent to make selection/ promotion to the vacant posts;(xv)"Weak and under privileged classes" mean the classes declared as such vide SRO-394 dated 5-9-1981 read with SRO-272 dated 3-7-1982 and SRO-316 dated 18-7-1984, forming Annexure -"D" to these rules; and(xvi)the terms and expressions used in these rules, but not defined therein, shall have the same meaning as assigned to them respectively in the Jammu and Kashmir Reservation Act, 2004.
