Section 2 in The U.P. Essential Services (Conditions of Detention) Order, 1979
2. Definitions.
- In this Order,-(a)'Essential Services Prisoner' means the person ordered to be detained under or in accordance with the provisions of the Ordinance ;(b)'Ordinance' means the Uttar Pradesh Essential Services (Prevention of Disruption) Ordinance, 1979 ;(c)'Superintendent' means the officer appointed to be or to act as the Superintendent of Jail or other place in which the detenu is ordered to be detained.
