Section 2 in The U.P. Government Servant's Conduct Rules, 1956
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Government" means the Government of Uttar Pradesh;(b)"Government servant" means a person appointed to public services and posts in connection with the affairs of the State of Uttar Pradesh.Explanation. - A Government servant whose services are placed at the disposal of a company, a corporation, an organisation, a local authority, the Central Government or the Government of another State by the U.P. Government, shall, for the purposes of these rules, be deemed to be a Government servant notwithstanding that his salary is drawn from a source other than the Consolidated Fund of Uttar Pradesh.(c)[ "member of the family", in relation to a Government servant, includes: [Substituted by Notification No. 9/7/78-Karmik-1, dated 20-11-1980, published in U.P. Gazette, Part I-ka, dated 23-3-1981.](i)the wife, son, step-son, unmarried daughter, or unmarried step-daughter of such Government servant, whether residing with him or not, and in relation to a Government servant, who is a woman, the husband, son, step-sons, unmarried daughter or unmarried step-daughters dependent on her, and residing with her or not, and(ii)any other person related, whether by blood or by marriage, to the Government servant or to such Government servant's wife or her husband, and wholly dependent on such Government servant, but does not include a wife or husband legally separated from the Government servant or a son, step-son, unmarried daughter or unmarried step-daughter, who is no longer, in any way, dependent upon him or her, or of whose custody the Government servant has been deprived by law.]
