Section 3 in The U.P. Dental Surgeons Service Rules, 1979
3. Definitions.
- In these rules, unless the context otherwise requires-(a)"appointing authority" means the Governor;(b)"citizen of India" means a person who is or deemed to be a citizen of India under Part II of the Constitution;(c)"Commission" means the Uttar Pradesh Public Service Commission;(d)"Constitution" means the Constitution of India;(e)"Director" means the Director of Medical and Health Service, Uttar Pradesh;(f)"Government" means the Government of Uttar Pradesh;(g)"Governor" means the Governor of Uttar Pradesh;(h)"member of the Service" means a person appointed in a substantive capacity under the provision of these rules or of rules or orders in force before the commencement of these rules to a post in the cadre of the service;(i)"Secretary" means the Secretary to Government, Medical Department;(j)"Service" means the Uttar Pradesh Dental Surgeons Service; and(k)"year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year.
