Section 3 in The U.P. Food and Civil Supplies (Marketing Branch) Service Rules, 1981
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(i)"appointing authority" in respect of the post of Deputy Regional Marketing Officer means the Commissioner, Food and Civil Supplies and in respect of the posts of Regional Marketing Officer, Deputy Regional Food Controller and Chief Marketing Officer means the Governor;(ii)"citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(iii)"Commission" means the Uttar Pradesh Public Service Commission;(iv)"Constitution" means the Constitution of India;(v)"Food Commissioner" means the Commissioner, Food and Civil Supplies, Uttar Pradesh;(vi)"Government" means the State Government of Uttar Pradesh;(vii)"Governor" means the Governor of Uttar Pradesh;(viii)"Member of 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 of in the cadre of the Service;(ix)"Secretary" means the Secretary to Government in the Food and Civil Supplies Department;(x)"Service" means the Uttar Pradesh Food and Civil Supplies (Marketing Branch) Service;(xi)"Substantive appointment" means an appointing not being an ad hoc appointment, on a post in the cadre of the Service, made after selection in accordance with rules and if there are no rules in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;(xii)"year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
