Section 3 in U.P. Zila Panchayats Regularisation of Ad Hoc Promotions (On Posts within the Purview of the Public Service Commission) Rules, 1994
3. Definitions.
- In these rules,-(1)"Appointing Authority" in relation to any post means the authority empowered to make appointments to such posts;(2)"Available vacancy" means a vacancy for which no candidate has been recommended by the Commission before the date of commencement of these rules;(3)"Commission" means the Uttar Pradesh Public Service Commission;(4)"Government" means the State Government of Uttar Pradesh;(5)"Governor" means the Governor of Uttar Pradesh;(6)"Zila Panchayat" means a Zila Panchayat established under Section 17 of the Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961.
