Section 3 in The U.P. Subordinate (Co-operative and Panchayat) Audit Service Rules, 1980
3. Definitions.
- In these rule, unless there is anything repugnant in the subject or context-(a)"Appointing Authority" in respect of the posts of District Audit Officers means the Secretary and in respect of the posts of Auditors and Senior Auditors means the Chief Audit Officer;(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)"Chief Audit Officer" means the Chief Audit Officer, Cooperative Societies and Panchayat, Uttar Pradesh:(d)"Commission" means the Uttar Pradesh Public Service Commission;(e)"Constitution" means the Constitution of India;(f)"Direct Recruitment" means direct recruitment in the manner prescribed by rule 5(1)(f);(g)"District Audit Officer" means the District Audit Officer, Cooperative Societies and Panchayats, under the administrative control of the Chief Audit Officer, Co-operative Societies and Panchayats, Uttar Pradesh;(h)"Government" means the Government of Uttar Pradesh;(i)"Governor" means the Governor of Uttar Pradesh;(j)"Member of the Service" means a person appointed in a substantive capacity under the provisions of these rules or of the rules and orders in force prior to the commencement of these rules to a post in the cadre of the service;(k)"Organisation" means the Co-operative and Panchayat Audit Organisation, Uttar Pradesh;(l)"Secretary" means the Secretary to Government in the Finance Department;(m)"Service" means the U.P. Subordinate (Co-operative and Panchayat, Audit Service; and(n)"year of recruitment" means the period of twelve months beginning from first day of July of a calendar year.
