Section 3 in The Rajasthan Higher Judicial Service Rules, 1969
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context:-(a)"Constitution" means the constitution of India;(b)"Court" means the High Court of Judicature for Rajasthan;(c)"Direct recruitment" means recruitment in the matter prescribed by clause (ii) of rule 8;(d)"District Judge" includes Additional District Judge, Sessions Judge and Additional Sessions Judge;(e)"Government" "Governor" and "State" means, respectively, the Government, the Governor and the State of Rajasthan;(f)"Member of the Service" means a person appointed in a substantive capacity to a post in the service;(g)"Schedule" means a Schedule to these rules;(h)"Service" means the Rajasthan Higher Judicial Service.
