Section 2 in The U.P. Public Services (Reservation For Scheduled Castes, Scheduled Tribes And Other Backward Classes) Act, 1994
2. Definitions. -
In this Act, -(a)"appointing authority" in relation to public services and posts means the authority empowered to make appointment to such services or posts :(b)[ "Other Backward Classes of citizens" means the backward classes of citizens specified in Schedule I;] [Substituted by U.P. Act No. 1 of 2002 (w.e.f. 15.09.2001).][x x x] [Clauses (b-1), (b-2) and (b-3) omitted by U.P. Act No. 1 of 2002.](c)"public services and posts" means the services and posts in connection with the affairs of the State and includes services and posts in -(i)a local authority;(ii)a co-operative society as defined in clause (f) of Section 2 of the Uttar Pradesh Co-operative Societies Act, 1965 in which not less than fifty-one per cent of the share capital of the society is held by the State Government;(iii)a Board or a Corporation or a statutory body established by or under a Central or a Uttar Pradesh Act which is owned and controlled by the State Government, or a Government company as defined in Section 617 of the Companies Act, 1956 in which not less than fifty-one per cent of the paid-up share capital is held by the State Government;(iv)an educational institution owned and controlled by the State Government or which receives grants-in-aid from the State Government, including a university established by or under a Uttar Pradesh Act, except an institution established and administered by minorities referred to in clause (1) of Article 30 of the Constitution;(v)respect of which reservation was applicable by Government Orders on the date of the commencement of this Act and which are not covered under sub-clauses (i) to (iv);(d)"year of recruitment" in relation to a vacancy means a period of twelve months commencing on the first of July of a year within which the process of direct recruitment against such vacancy is initiated.
