- In these rules, unless there is anything repugnant in the subject or context-(a)"Appointing authority" in respect of the posts of Deputy Director of Industries, Assistant Director of Industries and Statistical Officer means the Governor and in respect of other posts in the service means the Director;(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 Uttar Pradesh Public Service Commission;(d)"Constitution" means the Constitution of India;(e)"Director" means Director Industries, Uttar Pradesh;(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)"Practical experience" in respect of direct recruitment means practical experience in any State Government or Central Government or Public Undertaking or Private Undertaking of repute concerned with the relevant subject;(j)"Service" means the Uttar Pradesh Industries Service;(k)"Substantive appointment" means an appointment not being in 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;(l)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
