Section 2 in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"appointing authority" means the authority specified in Rule 15;(b)"Constitution" means the Constitution of India;(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)"Government" means the Government of Uttar Pradesh;(e)"Governor" means the Governor of Uttar Pradesh;(f)"Member of the Service" means a person appointed in a substantive capacity under the provisions of these rules or of any rules or orders in force prior to the commencement of these rules to a post in the cadre of the service;(g)"Prohibition and Social Uplift Officer" means an officer appointed as such to be incharge of the prohibition and social uplift work at the regional level;(h)"Service" means the Excise (Prohibition) Group 'D' Service;(i)"State Prohibition Officer" means the officer appointed by the Governor as State Prohibition Officer, to be incharge of the Prohibition and Social Uplift work at the State level;(j)"Year of recruitment" means the period of twelve months commencing from the first day of July of a Calendar year.
