Section 3 in The U.P. Regularisation of Ad Hoc Appointments (on Posts Belonging to Co-operative Societies Centralised Services) Rules, 1985
3. [ Definitions. [Substituted by Notification No. 2577/XII-C-2-92-151-(5)-83, dated 27th August, 1992, published in U.P. Gazette, Part, (kha), dated 5th December 1992.]
- In these regulations, unless the context otherwise requires, -(i)"Appointing Authority" means "Committee of Management" or any other authority which is empowered under the U.P. Co-operative Societies Employees Service Regulations, 1975 or the rules, or the bye-laws of the Co-operative Society concerned to make appointment;(ii)"Board" means the Uttar Pradesh Co-operative institutional Service Board constituted under Government Notification No. 366-C/XII-3-36-71, dated March 4, 1972, as amended from time to time;(iii)"Co-operative Society" means the Society which falls within the purview of the Board;(iv)"Employee" means a person in whole time service of a co-operative society, but does not include a person in part-time service or a casual worker of a co-operative society;(v)"Registrar" means the person appointed as Registrar of Co-operative Societies under sub-section (1) of Section 3 of the Uttar Pradesh Co-operative Societies Act, 1965; and(vi)words and expressions used in these regulations and not defined herein shall have been assigned to them in the Uttar Pradesh Co-operative Societies Act, 1965 and the rules or regulations framed thereunder.]
