Section 3 in U.P. Minor Irrigation Department (Drawing) Service Rules, 1992
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Appointing authority" in relation to the post of tracer in the office of the Chief Engineer, means the Executive Engineer-cum-Personal Assistant to the Chief Engineer, in respect of the post of tracer in Division Office means the Executive Engineer In-charge of the concerned Division, and in respect of the post of Draftsman and Computer means the Chief Engineer, Minor Irrigation Department, Uttar Pradesh;(b)"Citizen of India" means a person who is or deemed to be a citizen of India under Part II of the Constitution;(c)"Chief Engineer" means the Chief Engineer, Minor Irrigation Department, Uttar Pradesh;(d)"Executive Engineer" means Executive Engineer of Minor Irrigation Department, Uttar Pradesh;(e)"Government" means the State Government of Uttar Pradesh,(f)"Governor" means the Governor of Uttar Pradesh;(g)"Member of the Service" means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the Service;(h)"Service" means the Uttar Pradesh Minor Irrigation Department (Drawing) Service;(i)"Substantive appointment" means an appointment not being an ad hoc appointment, on a post in the cadre of the Service, and after selection in accordance with the rules and, if there are no rules, in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;(j)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
