Section 3 in U.P. Excise Superintendent Service Rules, 1973
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Citizen of India" means a person who is deemed to be a citizen of India under Part II of the Constitution;(b)"Commission" means Uttar Pradesh Public Service Commission;(c)"Commissioner" means a Commissioner appointed by Government under Section 2 (a) of the United Provinces Excise Act, 1910 (U.P. Act No. 4 of 1910);(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)"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;(h)"Sachiv" means a Sachiv of Uttar Pradesh Excise Department;(i)"Service" means the Uttar Pradesh Excise Superintendent Service; and(j)"Subordinate Excise Service" means Uttar Pradesh Subordinate Excise Service, which includes the posts of Excise Inspectors.
