Section 3 in U.P. Institute of Research, Development and Training Non-Gazetted Technical Service Rules, 1993
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Appointing authority" means the Chief Inspector;(b)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(c)"Commission" means the Uttar Pradesh Subordinate Services Selection Commission;(d)"Constitution" means the Constitution of India;(e)"Director" means the Director, Institute of Research, Development and Training, Kanpur;(f)"Government" means the State Government of Uttar Pradesh;(g)"Governor" means the Governor of Uttar Pradesh;(h)"Institute" means Institute of Research, Development and Training, Uttar Pradesh, Kanpur;(i)"Member of the service" means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the Service;(j)"Service" means the Uttar Pradesh Institute of Research, Development and Training, Non-Gazetted Technical Service; and(k)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
