Section 3 in The U.P. Food and Civil Supplies (Weights and Measures) Ministerial Service Rules, 1979
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(i)"appointing authority" in respect of the posts of the IV Grade Clerks, Junior Accounts Clerks and Stenographers in a region, means the Deputy Controller of the region and, in respect of the aforesaid posts in the service means the Controller;(ii)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(iii)"Constitution" means the Constitution of India;(iv)"Controller" means the Controller, Weights and Measures, Uttar Pradesh appointed by the Government under Section 14 of Uttar Pradesh Weights and Measures (Enforcement) Act, 1959;(v)"Deputy Controller" means the Deputy Controller of a Region appointed by Government under Section 14 of the Uttar Pradesh Weights and Measures (Enforcement) Act, 1959;(vi)"Food Commissioner" means the Commissioner of Food and Civil Supplies, Uttar Pradesh;(vii)"Government" means the Government of Uttar Pradesh;(viii)"Governor" means the Governor of Uttar Pradesh;(ix)"Member of the service" means a person appointed in a substantive capacity under the provisions of the rules or of rules or orders in force prior to the commencement of these rules, to a post in the cadre of the service; ?(x)"service" means the Uttar Pradesh Food and Civil Supplies (Weights and Measures) Ministerial Service; and(xi)"year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year.
