Section 3 in U.P. Jail (Group A and B) Service Rules, 1982
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"appointing authority" means the Governor;(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)"Commission" means the Public Service Commission, Uttar Pradesh;(d)"Constitution" means the Constitution of India;(e)"Government" means the State Government of Uttar Pradesh;(f)"Governor" means the Governor of Uttar Pradesh;(g)"Inspector-General" means the Inspector-General of Prisons, 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)"Service" means the Uttar Pradesh Jail (Group 'A' and 'B') Service;(j)"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;(k)"Superintendent, District Jail" means the whole-time Superintendent, Jail appointed in accordance with these rules; and(l)"Year of recruitment" means a period of twelve months commencing from the first day of July of calendar year.
