Section 3 in The Commissioners Offices Ministerial Service Rules, 1980
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"appointing authority" means the Commissioner of the Division;(b)"Additional Commissioner" means the Additional Commissioner of a Division;(c)"Board" means the Board of Revenue, Uttar Pradesh;(d)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(e)"Commissioner" means the Commissioner of a Division;(f)"Commissioner's Office" includes the office of the Additional Commissioner;(g)"Constitution" means the Constitution of India;(h)"Government" means the Government of Uttar Pradesh;(i)"Governor" means the Governor of Uttar Pradesh;(j)"Head of Department" means the Board of Revenue;(k)"Member of Service" means a person appointed in a substantive capacity under these rules of the rules or orders in force prior to the commencement of these rules to a post in the cadre of the service; and(l)"year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year;(m)[ "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 are rules, in accordance with the procedure prescribed for the time being, by executive instructions issued by the Government] [Instered vide Notification No. 7422/1-4/86-305-B-486, dated 1-12-1986.].
