(a) “All India Services” means any service created under the All India Services Act, 1951 (61 of 1951), except the Indian Police Service;

(b) “Authority” means the National Capital Civil Service Authority constituted under sub-section

(c) “Chairperson” means the Chairperson of the Authority appointed under clause

(a) of sub-section

(d) “Chief Secretary” means the Chief Secretary of the Government of National Capital Territory of Delhi appointed by the Central Government;

(e) “Council” means the Council of Ministers referred to in clause

(f) “DANICS” means the Delhi, Andaman and Nicobar, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli (Civil) Services;

(g) “Delhi Subordinate Services Selection Board” means the Delhi Subordinate Services Selection Board constituted by the Government of National Capital Territory of Delhi through its Resolution No. F-3

(h) “Department” means a Department or office specified in the Schedule to the Business of Delhi (Allocation) Rules, 1993;

(i) “Group ‘A’ officers” means the officers serving in the affairs of the Government of National Capital Territory of Delhi— 1. Ins. by Act 19 of 2023, s. 4 (w.e.f. 19-5-2023). 16

(a) belonging to All India Services, except the officers of the Indian Police Service;

(b) who are classified as Group ‘A’ officers, under rule 4 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, but shall not include the officers who are serving in connection with any subject matter, whether fully or in part connected with Entries 1, 2 and 18 of List II of the Seventh Schedule to the Constitution, and Entries 64, 65 and 66 of List II of the Seventh Schedule to the Constitution insofar as they relate to Entries 1, 2 and 18 or any other subject matter which is connected therewith or incidental thereto;

(j) “Group ‘B’ officials” means the Group ‘B’ officials, as such classified under rule 4 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, but shall not include the officials who are serving in connection with any subject matter, whether fully or in part connected with Entries 1, 2 and 18 of List II of the Seventh Schedule to the Constitution, and Entries 64, 65 and 66 of List II of the Seventh Schedule to the Constitution insofar as they relate to Entries 1, 2 and 18 or any other subject matter which is connected therewith or incidental thereto;

(k) “Group ‘C’ officials” means Group ‘C’ officials as such classified under rule 4 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965, but shall not include the officials who are serving in connection with any subject matter, whether fully or in part connected with Entries 1, 2 and 18 of List II of the Seventh Schedule to the Constitution, and Entries 64, 65 and 66 of List II of the Seventh Schedule to the Constitution insofar as they relate to Entries 1, 2 and 18 or any other subject matter which is connected therewith or incidental thereto;

(l) “National Capital Territory of Delhi” means the Union territory of Delhi as defined in clause

(m) “Member” means a member of the Authority and includes the Chairperson;

(n) “Principal Home Secretary” means the Additional Chief Secretary or Principal Secretary or Secretary, as the case may be, who is Head of the Home Department of the Government of National Capital Territory of Delhi; and

(o) “Secretary” means the Additional Chief Secretary or Principal Secretary or Secretary, as the case may be, who is Head of the concerned Department of the Government of National Capital Territory of Delhi.