Section 2 in The U.P. Higher Education Services Commission (Procedure For Selection Of Teachers) Regulations, 1983
2. Definitions. -
In these regulations, unless there is anything repugnant in the subject or context -(a)"Act" means the Uttar Pradesh Higher Education Services Commission Act, 1980.(b)"Chairman" means the Chairman of the Commission and includes any other person performing, in the absence of the Chairman, for the time being, the functions of the Chairman;(c)"College" means an affiliated or associated college to which the privilege of affiliation or recognition, as such has been granted by a University governed by the Uttar Pradesh State University Act, 1973 and includes a college maintained by a local authority but does not include a college maintained by the State Government;(d)"Commission" means the Uttar Pradesh Higher Education Services Commission established under Section 3 of the U.P. Higher Education Services Commission Act, 1980;(e)"Director" means the Director of Education (Higher Education) includes Joint Director of Education or Deputy Director of Education authorised by him;(f)"Government" means the Government of Uttar Pradesh;(g)"Management" in relation to a college means the Committee of Management or person or authority vested with the power to manage and conduct the affairs of the college;(h)"Teacher" means a person employed for imparting instructions in a college and includes a Principal;(i)"Year of recruitment" means a period of twelve months commencing from July 1, of a calendar year;
