Section 2 in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976
2. Definitions.
- In these rules unless the context otherwise requires-(a)'Chief Justice' means the Chief Justice of High Court of Judicature at Allahabad;(aa)[ "Registrar General means Registrar General of the Allahabad High Court";] [Inserted by Notification dated 26.8.2002.](b)'Registrar' means Registrar of the Allahabad High Court;(c)'Additional Registrar' means the Additional Registrar of the Allahabad High Court;(d)'Joint Registrar' means the Joint Registrar of the Allahabad High Court;(e)'Deputy Registrar' means the Deputy Registrar of the Allahabad High Court;(f)'Citizen of India' means a person who is or is deemed to be citizen of India Under Part II of the Constitution;(g)'Commission' means the Uttar Pradesh Public Service Commission;(h)'Constitution' means the Constitution of India;(i)[ 'Establishment' means the establishment of the office of the High Court at Allahabad and Lucknow;] [As amended by Notification dated 26.8.2002.](j)'Government' means the Government of Uttar Pradesh;(k)'High Court' means the High Court of Judicature at Allahabad;(l)'Member of the Establishment' means a person appointed in accordance with these rules or of rules or orders in force prior to the commencement of these rules;(m)'Year of Recruitment' means the period of twelve months commencing from the first day of July of a calendar year;(n)'Appointing Authority' means the Chief Justice of the Court or such other Judge or Officer as he may direct.High Court of Judicature at AllahabadNotification No. 2/Vc-119Dated : 23.8.1976In exercise of the powers conferred by clause (1) of Article 229 of the Constitution of India read with rule 2 rule (n) of the High Court Officers and Staff (Condition of Service and Conduct) Rules, 1976 and subject to rule 6 of the said Rules the Hon'ble the Chief Justice has been pleased to direct the Registrar of the Court to be the appointing authority in respect of all matters of appointment, promotion, etc. to class III and class IV posts referred to in Rule 5 to 15 of the aforesaid Rules.By order of Hon'ble the Chief Justice Sd/- M.P. Singh Joint Registrar
