Section 3 in The U.P. State Electricity Board Services of Engineers Regulations, 1970
3. Definitions.
- In these Regulations, unless there is anything repugnant in the subject or context-(1)'Act' means the Electricity (Supply) Act, 1948 (Act No. LIV of 1948);(2)'Appointing Authority' means the authorities defined in Regulation 14;(3)'Approved Service' means service rendered under the Board on the basis of a regular selection held by the Board so far;(4)'Assistant Engineer' means an Assistant Engineer who may be appointed as such by the Chairman, it includes such other posts of equivalent status, as may be notified by the Board from time to time and included in the cadre;(4-A) 'Assistant Executive Engineer' means an Assistant Executive Engineer who may be appointed as such by the Chairman; it includes such other posts of equivalent status as may be notified by the Board from time to time and included in the cadre;(4-B) 'Senior Assistant Engineer' means an Assistant Engineer or Assistant Executive Engineer who is allowed the scale of Executive Engineer without promotion to the regular post of Executive Engineer. It includes such other posts of equivalent status as may be notified by the Board from time to time and included in the cadre;(4-C) 'Senior Assistant Engineer (Spl. Grade)' means Senior Assistant Engineer who is allowed the scale of Executive Engineer (Spl. Grade) without promotion to the regular post of Executive Engineer. It includes such other posts of equivalent status as may be notified by the Board from time to time and included in the cadre;(5)'Board' means the U.P. State Electricity Board constituted under Section 5 of the Act;(6)'Chairman' means the Chairman of the U.P. State Electricity Board;(7)'Chief Engineer' means the Chief Engineer (Hydel) or any other Chief Engineer who may be so authorised by the Board for the purposes of these Regulations;(8)'Chief Project Engineer' means the Chief Engineer of the Project under the Board;(9)'Citizen of India' means a person who is or who is deemed to be a citizen of India under Part II of the Constitution;(10)'Constitution' means the Constitution of India;(11)'Degree of a University' means the degree of a University established by law in India or any other University recognised for this purpose by the Governor of Uttar Pradesh;(12)'Departmental candidate' means a candidate who is eligible for recruitment to a post in the cadre of the service under clauses (b) and (c) of sub-regulation (1) of Regulation 5 of these Regulations;(13)'Direct Recruitment' means recruitment made against a post in the cadre of the service under clause (a) of sub-regulation (1) of Regulation 5 of these Regulations;(14)'Executive Engineer' means the Executive Engineer who may be appointed by the Chairman; it includes other posts of equivalent status which may be included in the cadre;(15)'Executive Engineer (Spl. Grade)' means the Executive Engineer who may be allowed the scale of Executive Engineer (Spl. Grade). The words E.E. (Selection Grade) or E.E. (S.G.) wherever occurring in these Regulations may be read E.E. (Spl. Grade);(16)'General Manager' means the General Manager, KESA;(17)'Government' or the 'State Government' means the Government of Uttar Pradesh;(18)'Governor' means the Governor of Uttar Pradesh;(19)'Graduate Engineer' means a candidate holding a degree in Engineering from a University established by law in India or any other University recognized for this purpose by the Governor of Uttar Pradesh, who is selected by the Board in the manner prescribed in Appendix 'B' for a course of training under the Board;(20)'KESA' means the Kanpur Electricity Supply Administration;(21)'Member Administration' means the Member Administration of the Board appointed under sub-section (4) of Section 5 of the Act;(22)'Member Engineering' means the Member Engineering of the Board appointed under sub-section (4) of Section 5 of the Act;(23)'Member of the Service' means a person appointed in a substantive capacity under the provisions of these regulations or of regulations and orders in force previous to the commencement of these regulations, to a post in any class in the cadres of the service;(24)'Resident Manager' means the Manager or Head of any project, Circle or establishment who resides in the premises or limits of such Project, Circle or establishment;(25)'Screening Committee' means the Committee constituted under Rule 4 of Appendix 'C';(26)'Secretary' or 'Member Secretary' means the Secretary of the Board;(27)'Selection Committee' means the Committee specified in Rule 5 of Appendix 'B' and 'D' and Rule 6 of Appendix C ,(28)'Service' means the U.P. State Electricity Board Service of Engineers;(29)'Superintending Engineer' means a Superintending Engineer who may be appointed by the Chairman; it includes other posts of equivalent status which may be included in the cadre:(30)'Trained Engineer' means a Trainee Engineer who after a course of successful Training under the Board is declared fit for appointment as an Assistant Engineer under the Board;(31)'Waiting List' means the list of Selected Candidates waiting for appointment;(32)'Year of Recruitment' means the period from 1st of January to the 31st December of a year.
