Section 2 in The U.P. Secondary Education Services Selection Board Rules, 1998
2. Definitions
. - In these rules, unless there is anything repugnant in the subject or context -(a)"Act" means the Uttar Pradesh Secondary Education Services Selection Board Act, 1982;(b)"joint Director" means the Joint Director of Education, in charge of a region;(c)"Section" means a section of the Act;(d)"Substantive Appointment" means an appointment, not being an ad hoc appointment, on the post of a teacher made in accordance with the provisions in the Act and the rules thereunder and includes the appointments regularised under Section 33-A or 33-B or 33-C;(e)"Vacancy" means a vacancy arising out as a result of death, retirement, resignation, termination, dismissal or removal of a teacher or creation of new post or appointment or promotion of the incumbent to any higher post in a substantive capacity.
