Section 2 in The Uttarakhand Co-operative Service Rules, 2016
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context -(a)"Appointing Authority" means the Governor;(b)"Citizen of India" means a person, who is or is deemed to be citizen of Indian under Part II of the Constitution;(c)"Commission" means the Uttarakhand Public Service Commission;(d)"Constitution" means, the Constitution of India;(e)"Government" means, State Government of Uttarakhand;(f)"Governor" means, the Governor of Uttarakhand;(g)"Member of Service" means, a person appointed in a substantive capacity, under the provision of these rules or of the rules or orders in force prior to the commencement of these rules, to a post in the cadre of the service;(h)"Service" means, the Uttarakhand Cooperative Service;(i)"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 and if there were no rules in accordance with the procedure prescribed for the time being by executing instruction issued by the Government; and(j)"Year of Recruitment" means, the period of twelve months commencing from the first day of July of a calendar year.
