Section 3 in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980
3. Definitions.
- In these rules, unless there is anything repugnant in subject or context:(a)'appointing authority' in the case of Office Superintendent means the Commissioner of the Division and in the case of all other posts means the District Officer of the District;(b)'Board' means the Board of Revenue, Uttar Pradesh;(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)'Commissioner' means the Commissioner of a Division;(e)'Constitution' means the Constitution of India;(f)'District Officer' means the District Officer of a district;(g)'Government' means the State Government of Uttar Pradesh;(h)'Governor' means the Governor of Uttar Pradesh;(i)'Head of Department' means the Board of Revenue, Uttar Pradesh;(j)'Member of Service' means a person appointed in a substantive capacity under these rules or the rules or orders in force prior to the commencement of these rules to a post in the service; and(k)'Year of recruitment' means the period of twelve months commencing from the first day of July of a calendar year.
