Section 3 in U.P. Minor Irrigation Department Boring Technicians Service Rules, 1993
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Appointing authority" means the Executive Engineer, Minor Irrigation Department of the concerned divisions;(b)"Chief Engineer" means Chief Engineer, Minor Irrigation Department, Uttar Pradesh;(c)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(d)"Commission" means the Uttar Pradesh Subordinate Service Selection Commission;(e)"Constitution" means the Constitution of India;(f)"Government" means the State Government of Uttar Pradesh;(g)"Governor" means the Governor 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 Minor Irrigation Department Boring Technicians 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 12 months commencing from the 1st day of July of a calendar year.
