Section 2 in The Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001
2. Definitions.
- In these Rules, unless the context otherwise requires,-(a)'appointing authority' means the Chief Justice or such other Judge or Officer of the High Court as the Chief Justice may direct;(b)'Chief Justice' means the Chief Justice of the High Court;(c)'Government' means the State Government of Uttar Pradesh;(d)'Governor' means the Governor of Uttar Pradesh;(e)'High Court' means the High Court of Judicature at Allahabad;(f)'members of service' means the Private Secretaries of the High Court;(g)'Registrar General' means the Registrar General of the High Court;(h)'service' means all categories of the posts of Private Secretaries which consist of Group "A" and "B" posts.
