Section 2 in The Uttar Pradesh Home Guards Adhiniyam, 1963
2. Definitions
In this Act unless there is anything repugnant in the subject or context--(a)"District Commandant” means the Officer commanding the Home Guards in a district;(b)"duty" or "service" as home guard shall include the undergoing of training as such;(c)"employer" means an employer in relation to private service, and includes his authorised agent or manager and in the case of a corporation, firm or other association of individuals, includes its director, partner, secretary or other persons in charge of or responsible to it for the conduct of its business at any given time-(d)"essential service" means motor transport, pioneer and engineering corp, fire brigades, nursing, first-aid operation of water and power supply installations and such other services as may be notified by the State Government as being essential to the life of the community;(e)"home guard" means a person who is enrolled as such, and includes an officer appointed under this Act;(f)"Police" shall have the same meaning assigned to the word in the Police Act, 1861;(g)"prescribed" means prescribed by rules framed under this Act;(h)"private service" means any service other than service under the State;(i)***(j)"Service under the State" means service under the "State" as defined in Article 12 of the Constitution of India, and includes service under any statutory corporation;(k)"State Government" means the Government of Uttar Pradesh; and(1)***
