Section 2 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
2. Definitions.
- In these Rules, unless the context otherwise requires :(i)"High Court" means High Court of Chhattisgarh, Bilaspur;(ii)"Chief Justice" means the Chief Justice of the High Court;(iii)"Judge" means Judge of the High Court;(iv)"Appointing Authority" means the Chief Justice of the High Court or such other Judge or Officer of the High Court as the Chief Justice may nominate;(v)"Administrative Judge" means the Administrative Judge or Judges nominated by the Chief Justice under Article 229 of the Constitution;(vi)"Registrar General" means the Registrar General of the High Court;(vii)"Principal Secretary to Hon'ble the Chief Justice" means Principal Secretary to the Chief Justice of the High Court;(viii)"Director" means the Director of the Judicial Officers' Training Institute created on the establishment of the High Court;(ix)"Registrar (Vigilance)" means the Registrar of the Vigilance Cell of the High Court;(x)"District Judge (Vigilance)" means the District Judge (Vigilance), Raipur, on the establishment of High Court;(xi)"Additional Director" means the Additional Director of the Judicial Officers' Training Institute;(xii)"Additional Registrar" means the Additional Registrar of the High Court;(xiii)"Budget Officer" means the Budget Officer of the High Court;(xiv)"Deputy Registrar" means the Deputy Registrar of the High Court;(xv)"Accounts Officer" means the Accounts Officer of the High Court;(xvi)"Assistant Registrar" means the Assistant Registrar of the High Court;(xvii)"Constitution" means the Constitution of India;(xviii)"Citizen of India" means a person who is or is deemed to be citizen of India under Part-II of the Constitution;(xix)"Disciplinary Authority" means the Authority competent under these Rules to impose [* * *] [The words 'on him' omitted by Notification No. 267/11-15-19/2002, dated 13-1-2004.] any of the penalties specified in these Rules;(xx)"Committee" means the Committee constituted by the Chief Justice [* * *] [The words 'under Rule 13 of the Rules' omitted by Notification No. 267/11-15-19/2002, date 13-1-2004.];(xxi)"Deputation" means the services of officers and employees of Subordinate Judicial or other Government Department taken on loan temporarily on the establishment of the High Court or, placing the services of officers and employees of the High Court establishment on loan to other Department temporarily;(xxii)"Establishment" means the establishment of the High Court;(xxiii)"Employee" or "Employee of the Court" means any officer or employee appointed to or borne on the establishment of the High Court as specified in the First Schedule as amended from time to time;(xxiv)"Governor" means the Governor of the State of Chhattisgarh;(xxv)"Government" means the State Government of Chhattisgarh;(xxvi)"Members of the family" in relation to an employee means his/ her spouse, child or stepchild either living with or dependent on the employee;(xxvii)"Scheduled Castes/Scheduled Tribes" shall have the same meaning as given to these expressions by Articles 341 and 342 of the Constitution respectively;(xxviii)"Other Backward Classes" shall have the same meaning and shall include the same Castes as may be notified by the Government of India or by the State Government from time to time;(xxix)"Post" means a post on the establishment of the High Court and a post shall be deemed to be a post in Class-I, Class-II, Class-III or Class-IV as the case may be as specified in the First Schedule;(xxx)"Recognised University" means any University incorporated by law in India, or other University, which is declared by the Chief Justice to be a recognised University for the purpose of these Rules;(xxxi)"Recognised Board" means the Board of the Secondary Education of Chhattisgarh, Raipur or any other equivalent Board recognised by the Chief Justice of the High Court;(xxxii)"Recognised Board of Shorthand and Typewriting Examination" means the Board of Chhattisgarh Shorthand and Typewriting Examination or any other equivalent Board recognised by the Chief Justice of the High Court from time to time;(xxxiii)"Schedule" means the Schedules to these Rules;(xxxiv)"Vigilance Cell" means the Vigilance Cell of the High Court;(xxxv)"Competitive Examination" means the written and/or such other practical tests like typewriting, shorthand, etc., and such viva voice test or other tests as may be prescribed by the Chief Justice from time to time for different posts,
