Section 3 in Uttaranchal Service of Junior Engineers (Group 'C') Minor-Irrigation (Irrigation Department) Rules, 2003
3. Definitions.
- In these rules, unless there is anything repugnant, in the subject or context,-(a)"Appointing Authority" means an officer duly authorised by the Competent Authority;(b)"Committee" means the Selection Committee duly constituted by the Competent Authority;(c)"Constitution" means the Constitution of India;(d)"Governor" means the Governor of Uttaranchal;(e)"Government" means the State Government of Uttaranchal;(f)"Member of the Service" means a person substantively appointed under these rules or rules or orders in force prior to the commencement of these rules to a posts in the respective cadre of the Service;(g)"Service" means the Uttaranchal Service of Junior Engineers, Minor- Irrigation (Irrigation Department);(h)"Substantive appointment" means an appointment, not being an ad hoc appointment, on a post, in the cadre of the Service, made after selection in accordance with the rules;(i)"Year of recruitment" means a period of twelve months, commencing from the first day of July of a calender year;(j)"Head of Department" means Chief Engineer and Head of Department, Chief Engineer (Level-1), Irrigation Department;(k)"Chief Engineer" means Chief Engineer Level-2;(l)"Circle" means Office/Institution of Superintending Engineer of Minor-Irrigation Department; and(m)"Division" means office of equivalent institution of Executive Engineer of Minor-Irrigation Department.
