Section 3 in The U.P. Food and Civil Supplies (Supply Branch) Subordinate Service Rules, 1980
3. Definitions.
- In these rules, unless the context otherwise requires,-(i)[ "appointing authority" means the Commissioner;] [Substituted by Notification No. 2743/29-2-93-504/80-TC, dated 27th September, 1993](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)[ "Commission" means the Uttar Pradesh Subordinate Services Selection Commission;] [Substituted by Notification No. 2743/29-2-93-504/80-TC, dated 27th September, 1993](iv)"Commissioner" means the Commissioner, Food and Civil Supplies, Uttar Pradesh;(v)"Constitution" means the Constitution of India;(vi)"Government" means the Government of Uttar Pradesh;(vii)"Governor" means the Governor of Uttar Pradesh;(viii)[ "Member of the Service" means a person appointed in a substantive capacity under these rules or orders in force prior to the commencement of these rules to a post in the cadre of the service; [Substituted by Notification No. 2743/29-2-93-504/80-TC, dated 27th September, 1993](ix)"Service" means the Uttar Pradesh Food and Civil Supplies (Supply Branch) Subordinate Service;(x)"Substantive appointment" means an appointment, not being an ad hoc appointment, on a post in the cadre of the Service made after selection in accordance with the rules and if there are no rules, in accordance with the procedure prescribed for the time being by executive instructions, issued by the Government; and(xi)"Year of recruitment" means a period of twelve months commencing from the first day of a calendar year.]
