Section 3 in The U.P. Teacher Education (Lecturers Cadre) Service Rules, 2010
3. Definition.
- In these rules, unless there is anything repugnant in the subject or context-(a)"Act" means the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;(b)"appointing authority" means the Director, State Council of Educational Research and Training, Uttar Pradesh, Lucknow;(c)"citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(d)"Commission" means the Uttar Pradesh Public Service Commission;(e)"Constitution" means the Constitution of India;(f)"Government" means the State Government of Uttar Pradesh;(g)"Governor" means the Governor of Uttar Pradesh;(h)"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;(i)"Other Backward Classes of citizens" means the backward classes of citizens specified in Schedule I of the Act, as amended from time to time;(j)"service" means the Uttar Pradesh Teacher Education (Lecturer's Cadre) Service;(k)"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 were no rules, in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;(l)"year of recruitment" means a period of twelve months commencing on the first day of July of a calendar year.
