Section 2 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
2. Definitions
In these rules unless the context otherwise requires(a)`Chief Justice' means the Chief Justice of High Court of Judicature at Allahabad;(aa)'Registrar General' means Registrar General of the Allahabad High Court;(b)`Registrar' means Registrar of the Allahabad High Court;(c)`Additional Registrar' means the Additional Registrar of the Allahabad High Court;(d)`Joint Registrar' means the Joint Registrar of the Allahabad High Court;(e)`Deputy Registrar' means the Deputy Registrar of the Allahabad High Court;(f)`Citizen of India' means a person who is or is deemed to be citizen of India Under Part II of the Constitution;(g)`Commission' means the Uttar Pradesh Public Service Commission;(h)`Constitution' means the Constitution of India;(i)`Establishment' means the establishment of the office of the High Court at Allahabad “andits Lucknow Bench”;(j)`Government' means the Government of Uttar Pradesh;(k)`High Court' means the High Court of Judicature at Allahabad;(l)`Member of the Establishment' means a person appointed in accordance with these rulesor of rules or orders in force prior to the commencement of these rules;(m)`Year of Recruitment' means the period of twelve months commencing from the first dayof July of a calendar year;(n)`Appointing Authority' means the Chief Justice of the Court or such other Judge or Officeras he may direct.
