Section 3(3) in The U.P. Consolidation Department Ministerial and Drawing Staff Service Rules, 1980
(3)the Settlement Officers, Consolidation, in respect of the posts of their offices and the offices of Consolidation Officers and Assistant Consolidation Officers under them.(c)" Citizen " means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(d)" Constitution " means the Constitution of India;(e)" Consolidation Officer " means the Officer defined in Section 3(3) of the Act;(f)" Department " means the Consolidation Department of the Uttar Pradesh Government;(g)" Deputy Director " includes District Deputy Director of Consolidation;(h)" Director " means the Director of Consolidation, Uttar Pradesh;(i)" Drawing Staff " in relation to the service means the Draftsman and Tracers;(j)" Government " means the Government of Uttar Pradesh;(k)" Governor " means the Governor of Uttar Pradesh;(l)" Headquarters " means the office of the Director of Consolidation in Lucknow;(m)" Member of the service " means a person appointed in a substantive capacity under these rules or the rules or orders in force prior to the commencement of these rules, to a post in the cadre of service;(n)" Settlement Officer " means Settlement Officer, as defined in Section 3 (9) of the Act;(o)" Service " means the Uttar Pradesh Consolidation Department Ministerial and Drawing Staff Service; and(p)" Year of recruitment " means the period of twelve months commencing from the first day of July of a calendar year.
