Section 2 in Punjab Superior Judicial Service Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)'Appendix' means an Appendix appended to the rules;(b)'Competent authority' means the authority as specified in Appendix 'D';(c)'Direct appointees' means the officers appointed to the Service under clause (c) of sub-rule (3) of the rule 7 of these rules;(d)'Government' means the Government of the State of Punjab;(e)'High Court' means the High Court of Punjab and Haryana;(f)'Out-of-turn promotee officers' means the officers promoted under clause (b) of sub-rule (3) of rule 7 of these rules;(g)'Promotee officers' means the officers appointed under clause (a) of sub-rule (3) of the rule 7 of these rules; and(h)'Service' means the Punjab Superior Judicial (Group 'A') Service.
