Section 3 in U.P. Judicial Officers' Service Rules, 1960
3. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context,-(a)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(b)"Commission" means the Uttar Pradesh Public Service Commission;(c)"Constitution" means the Constitution of India;(d)"Governor" means the Governor of Uttar Pradesh;(e)"Member of the Service" means a person appointed in a substantive capacity under the provisions of these rules or of any order in force previous to the introduction of these rules, to a post in the cadre of the Service;(f)"Service" means the Uttar Pradesh Judicial Officers' Service.
