Section 3 in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983
3. Definition.
- In these rules, unless there is anything repugnant in the subject of context-(a)[ "appointing authority" in case of Excise Constables and Drivers of a Charge, means the Deputy Excise Commissioner of the charge and for other posts in the service means the Additional Excise Commissioner, Headquarters, posted in the Office of the Excise Commissioner. [Substituted by the U.P. Excise Constable, Drivers and Tari Supervisors Service (First Amendment) Rules, 1989.](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)"Constitution" means the Constitution of India;(d)"Excise Commissioner", "Deputy Excise Commissioner" and "Assistant Excise Commissioner" mean the officers appointed as such by the government;(e)"Government" means the 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 order in force prior to the commencement of these rules, to a post in the cadre of me service;(h)"service" means the Uttar Pradesh Excise Constable, Drivers and Tari Supervisors Service;(i)"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 instruction, issued by the Government;(j)"Year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year].
