Section 2 in The U.P. State Universities (Centralised) Service Rules, 1975
2. Definitions
. - In these Rules, unless the context otherwise requires :(a)'Act' means the Uttar Pradesh State Universities Act, 1973, as amended from time to time;(b)'Centralised Service' or 'Service' means the Centralised Service created under Rule 3 of these Rules;(c)'Citizen of India' means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(d)'Commission' means the Uttar Pradesh Public Service Commission;(e)'Education Department' means Education Department of the Government;(f)'Government' or 'State Government' means the Government of Uttar Pradesh;(g)'Secretary' means Secretary to Government in the Education Department;(h)'University' means a University to which the Uttar Pradesh State Universities Act, 1973 is applicable;(i)Words and expressions not defined in these rules, but used in the Act, shall have the meaning assigned to them in the Act.
