Section 3 in The U.P. Fisheries Department Ministerial Service Rules, 1994
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)'appointing authority' in relation to a post means the authority mentioned as such in Column 7 of the appendix against such post;(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)'Constitution' means the constitution of India;(d)'Commission' means the Uttar Pradesh Subordinate Service Selection Commission; ,(e)'Director' means the Director of Fisheries, Uttar Pradesh;(f)'Deputy Director' means the Deputy Director of Fisheries posted of Divisional Headquarters;(g)'Government' means the State Government of Uttar Pradesh;(h)'Governor' means the Governor of Uttar Pradesh;(i)"Joint Director (Administration)" means the Joint Director (Administration), Fisheries, Uttar Pradesh, Lucknow;(j)"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;(k)"service" means the Uttar Pradesh Fisheries Department Ministerial Service;(l)'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;(m)'year of recruitment' means period of twelve months commencing from the first day of July of calendar year.
