Section 3 in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"Appointing authority" means the Entertainment and Betting Tax Commissioner, Uttar Pradesh ;(b)"Assistant Commissioner" means Assistant Entertainment and Betting Tax Commissioner, Uttar Pradesh ;(c)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution ;(d)"Commission" means the Uttar Pradesh Public Service Commission ;(e)"Commissioner" means the Entertainment and Betting Tax Commissioner, Uttar Pradesh ;(f)"Constitution" means the Constitution of India ;(g)"Governor" means the Governor of Uttar Pradesh ;(h)"Government" means the Government of Uttar Pradesh ;(i)"Inspector" means an Entertainment and Betting Tax Inspector ;(j)"Member of service" means a person substantively appointed under these rules or the rules or orders inforce prior to the commencement of these rules, to a post in the cadre of the service ;(k)"Service" means the Uttar Pradesh Entertainment and Betting Tax Inspectors Service ; and(l)"Substantive appointment" means an appointment not being an ad hoc appointment, on a post in the cadre of service, made after selection in accordance with the rules and, if there are no rules, in accordance with the procedure prescribed for the time being by executive instructions, issued by the Government.
