Section 3 in U.P. Chief Electoral Office Private Secretaries Service Rules, 2019
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context -(a)"Act" means the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994.(b)"Appointing authority" means in respect of the posts of Private Secretary (Grade I), the Secretary to the Government in Election Department and in respect of Private Secretary (Grade II) the Governor.(c)"Citizen of India" means a person who is or deemed to be a citizen of India under Part II of the Constitution.(d)"Constitution" means the Constitution of India;(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 rule or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the service;(h)Other Backward Classes of Citizen" means the backward classes of citizen specified in Schedule I of the Act, as amended from time to time;(i)"Service" means the Uttar Pradesh Chief Electoral Office Private Secretary Service;(j)"Substantive appointment" means an appointment not being an ad hoc appointment, on a post in the cadre of the service and made 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;(k)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
