Section 3 in The U.P. Directorate of Education Internal Audit Organisation Service Rules, 1993
3.
In these rules, unless there is anything repugnant in the subject or context,-(a)'appointing authority' means Additional Director of Education (Madhyamik), Uttar Pradesh in respect of a post under Secondary Education and Additional Director of Education (Basic), Uttar Pradesh in respect of post under Basic Education in the service;(b)'citizen of India' means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(c)'Director' means the Director of Education, Uttar Pradesh and the Director of Education (Basic), Uttar Pradesh;(d)'Commission' means the Uttar Pradesh Subordinate Service Commission;(e)'Constitution' means the Constitution of India;(f)'Governor' means the Governor of Uttar Pradesh;(g)'Government' means the State Government of Uttar Pradesh;(h)'member of the service' means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the service;(i)'service' means the Uttar Pradesh Directorate of Education Internal Audit Organisation Service;(j)'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 no rules, in accordance with the procedure prescribed for the time being by executive instructions, issued by the government;(k)'year of recruitment' means the period of twelve months commencing from the first day of July of a calendar year.
