Section 2 in The U.P. Board of Revenue Office, Class IV Service Rules, 1973
2. Definitions.
- In these rules unless there is anything repugnant in the subject or context,-(1)"Board" means the Board of Revenue Uttar Pradesh;(2)"Cadre" means the cadre of the Uttar Pradesh Board of Revenue Office, Class IV Service;(3)"Constitution" means the Constitution of India;(4)"Governor" means the Governor of Uttar Pradesh;(5)"Government" means the Government of Uttar Pradesh;(6)"Member of Service" means a person appointed in a substantive capacity under the provisions of these rules or any order in force, previous to the enforcement of these rules to a post in the cadre of the Service,(7)"Sachiv" means the Sachiv, Board of Revenue, Uttar Pradesh;(8)"Service" means the Uttar Pradesh Board of Revenue Office, Class IV Service.
