Section 3 in The U.P. Government Servants (Employment Leave) Rules, 2003
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context:(a)'Constitution' means the Constitution of India;(b)'Employment Leave' means such leave which is sanctioned by the competent authority to a Government servant for undertaking any kind of private trade or business or employment etc. in an organisation other than the Government Departments, Semi-Government Departments, a Corporation, a Board, a Public Undertaking or a Body owned or controlled by the State Government of Uttar Pradesh.(c)'Government' means the State Government of Uttar Pradesh;(d)'Government Servant' means a Government servant of the State Government of Uttar Pradesh other than a Government servant belonging to the All India Service and who-(i)is a regular Government servant appointed in a substantive capacity; and(ii)is not appointed on ad hoc, daily wages, fixed wages or contract basis;(e)'Government service' means the public services and posts in connection with the affairs of the State of Uttar Pradesh;(f)Governor' means the Governor of Uttar Pradesh.
