Section 3 in Uttarakhand Medical Service Selection Board Act, 2015
3. Definition.
- In this Act, unless the context otherwise requires -(a)"Appointing authority" in relation to Medical Service or post, means the authority empowered to make appointment to such service or post;(b)"Board" means the Uttrakhand Medical Services Selection Board constituted under section 4;(c)"Chairman" means the Chairman of the Board;(d)"Group 'B' post' means the post specified as such by the State Government from time to time;(e)"Member" means the member of the Board and includes Chairman;(f)"Secretary" means the Secretary of the Board;(g)"year of recruitment" means the period of twelve months commencing on the first day of July of a Calendar year.Chapter - II Establishment of the Board
