Section 3 in The U.P. Secondary Education Department Regularisation of Ad hoc Promotions on the Post of Trained Graduate Teachers Rules, 2001
3. Definitions.
- Unless there is anything repugnant in the subject or context-(i)'Appointing authority' means the authority empowered to make appointment to the Post of Trained Graduate Teacher in a Government School under the relevant service rules.(ii)'Available vacancy' means a vacancy for which no candidate has been recommended in accordance with the service rules or orders relating to regular appointment before the date of notification of these rules.(iii)'Commission' means the Uttar Pradesh Public Service Commission.(iv)'Governor' means the Governor of Uttar Pradesh.
