Section 3 in Uttaranchal Judicial Service Rules, 2005
3. Definitions.
- In these Rules unless there is anything repugnant in the subject or context,-(a)"Appointing Authority" means the Governor of Uttaranchal;(b)"Chief Justice" means the Chief Justice of Uttaranchal High Court at Nainital;(c)"Citizen of India" means a person who is or deemed to be the Citizen of India under Part II of the Constitution;(d)"Commission" means the Uttaranchal Public Service Commission;(e)"Constitution" means the Constitution of India;(f)"Court" means the Uttaranchal High Court at Nainital;(g)"Government" means the Government of Uttaranchal;(h)"Governor" means the Governor of Uttaranchal;(i)"Member of the Service" means a person appointed under the provisions of these rules or order in force prior to the commencement of these rules to the post in the cadre of the Service;(j)"Service" means Uttaranchal Judicial Service;(k)"Substantive Appointment" means an appointment, not being an Ad hoc appointment, on post in the cadre of the service and made after selection in accordance with the rules and, if there were no rules, in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;(l)"Civil Judge (Junior Division)" includes Additional Civil Judge (Junior Division), First Class Judicial Magistrate and any other member of the service posted under any nomenclature;(m)"Civil Judge" (Senior Division) includes Judge Small Cause Courts, Additional Chief Judicial Magistrate, Additional Chief Judicial Magistrate (Railway) and any other member of the Service posted under any other nomenclature.
