Section 3 in The U.P. Electro-Medical Maintenance Cell Engineering Service Rules, 1983
3. Definitions.
- In these rules unless there is anything repugnant in the subject or context,-(a)"appointing authority" means the Governor;(b)"Additional Director (Medical Care)" means the Additional Director (Medical Care) of the Medical and Health and Family Welfare, U.P.;(c)"Assistant Engineering (Electrical Cell)" means the Assistant Engineer of the Electro-Medical Maintenance Cell under the Medical Health and Family Welfare Department, Uttar Pradesh;(d)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(e)"Commission" means the Uttar Pradesh Public Service Commission;(f)"Constitution" means the Constitution of India;(g)"Director" means the Director of Medical Health and Family Welfare, Uttar Pradesh;(h)"Deputy Director (Electrical)" means the Deputy Director, Electrical of the Electro-Medical Maintenance Cell of Director Medical Health and Family Welfare, U.P.;(i)"Government" means the State Government of Uttar Pradesh;(j)"Governor" means the Governor of Uttar Pradesh;(k)"Member of the Service" means a person substantively appointed under these rules or rules or orders in force prior to the commencement of these rules to a post in the cadre of the service;(l)"Service" means the Uttar Pradesh Electro-Medical Maintenance Cell Engineering Service;(m)"Year of recruitment" means the period of twelve months commencing from the first day of July of calender year.
