Section 3 in U.P. Government Degree Colleges Contractually Working Lecturers Regularisation Rules, 2016
3. Definitions.
- Unless there is anything repugnant in the subject or context, -(a)"Appointing Authority" means the Governor;(b)"Constitution" means the Constitution of India;(c)"Governor" means the Governor of Uttar Pradesh;(d)"Government" means the State Government of Uttar Pradesh;(e)"Contractual Lecturer" means a person contractually working as Lecturer in Government Degree Colleges of the State.
