Section 2 in India Service (Performance Appraisal Report) Rules, 2007
2. Definitions.
- In these rules, unless the context otherwise requires;-(a)"accepting authority" means the authority which supervises the performance of the reviewing authority as may be specifically empowered in this behalf by the Government;(b)"benchmark score" shall mean the minimum numerical weighted mean score arrived at for overall grading above which an officer shall be regarded as fit for promotion or empanelment, as the case may be, to the next higher grade;(ba)[ "competent authority" means the authority as mentioned in sub-rules (7A) and (7B) of rule 9 to decide the representation of the officer reported upon against performance appraisal report disclosed to the member of Service.] [Inserted by Notification No. G.S.R. 596(E), dated 15.6.2017 (w.e.f. 14.3.2007).](c)"empanelment" means the process of assessing the suitability for appointment at the level of Joint Secretary and above as well as equivalent posts in the Government of India;(d)"Government" means, -(i)In the case of a member of the Service serving in connection with the affairs of a State, or who is deputed for service in any company, association or body of individuals whether incorporated or not, which is wholly or substantially owned or controlled by the Government of a State, or in a local authority set up by an Act of the Legislature of a State, the Government of that State;(ii)in any other case, the Central Government;(e)"member of the Service" means a member of an All India Service as defined in section 2 of the All India Services Act, 1951 (61 of 1951);(f)"performance appraisal report" means the performance appraisal report referred to in rules 4 and 5;(g)"performance appraisal dossier" means the compilation of the performance appraisal reports written on a member of the Service, referred to in rule 3, and includes such other documents as may be specified by the Central Government, by general or special order, in this behalf;(h)"promotion" means appointment of a member of the Service to the next higher grade over the one in which he is serving at the relevant time;(i)"referral board" means a board consisting of officers of the Service designated by the Central Government for cases relating to all officers of the Service on Central deputation, or for officers of State cadres serving in the State, specified in Schedule 3;(j)"reporting authority" means such authority or authorities supervising the performance of the member of the Service reported upon as may be specifically empowered in this behalf by the Government;(k)"reviewing authority" means such authority or authorities supervising the performance of the reporting authority as may be specifically empowered in this behalf by the Government;(l)"Schedule" means the Schedule annexed to these rules;(m)"State" means a State specified in the First Schedule to the Constitution and includes a Union Territory;(n)"State Government" means the Government of the State on whose cadre the member of the Service is borne and in relation to a member of the Service borne on a Joint Cadre, the Joint Cadre Authority.
