Section 2 in The Tripura Courts Stenographers' Service Rules, 1983
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"appointing authority" in relation to any post of the service shall mean the District and Sessions Judges within whose respective judgeship a member of the service is appointed or promoted or actually serves:(b)"appointed day" means the date on which these rules come into force;(c)"approved service" in relation to any Grade means the period or periods of service in that Grade rendered both in temporary and permanent capacity and includes any period or periods during which a member would have held a duty post in that Grade but for his being on leave;(d)"authorised permanent strength" in relation to any Grade of the Cadre means the strength of permanent posts in that Grade against which substantive appointment may be made;(e)"Cadre" means the group of posts included in the Grades mentioned in Rule 3 in any Judgeship of Office specified in the First Schedule;(f)"Cadre Authority" means the Gauhati High Court;(g)"Cadre Officer" means a member of the service of any Grade and includes a temporary officer to the Grade;(h)"Common Seniority List" in relation to any Grade means the seniority list of officers of that Grade serving in the Cadre as on the appointed day and revised from time to time in accordance with the regulation to be framed in this behalf by the Gauhati High Court;(i)"Departmental Promotion Committee" means a Committee or Committees appointed by Gauhati High Court for preparing Select List of Officers for appointment to the various Grades and shall include the committee or committees appointed for making initial appointment to the Service;(j)"Direct Recruit" means a person recruited to a junior Grade on the basis of a competitive examination held by the District and Sessions Judges according to the procedure prescribed in the Fifth Schedule;(k)"Duty Post" in relation to any Grade means a permanent or temporary post of that Grade in the Cadre;(l)"Grade" means any of the Grades specified in Rule 3;(m)"judgeship" means the administrative jurisdiction of a District and Sessions Judge;(n)"Member of the Service" means a member of the Tripura Courts Stenographers' Service;(o)"Permanent Officer" in relation to a Grade means a person who has been substantively appointed to a substantive vacancy in that Grade;(p)"Probationer" means a direct recruit appointed to Junior Grade on probation in or against a substantive vacancy;(q)"Schedule" means a Schedule appended to these rules;(r)"Service" means the Tripura Courts Stenographers' Service;(s)"Substantive appointment" means appointment made against a permanent post and confirmed in that post;(t)"Temporary Officer" in relation to any Grade means a person holding a temporary or officiating appointment in that Grade on the basis of his being regularly approved for such appointment.
