Section 3 in The U.P. Forest Department Draftsmen Service Rules, 1980
3. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context-(a)"Appointing authority" means-(i)the Chief Conservator of Forests in respect of the posts of Head Draftsmen and Draftsman in his office,(ii)the concerned Additional Chief Conservator of Forest in respect of the posts of Draftsmen in their respective offices (except the post of Head Draftsmen),(iii)the concerned Conservator or Officer holding equivalent posts in respect of the posts of Draftsmen in their respective offices (except the posts of Head Draftsman);(b)"Chief Conservator" means the Chief Conservator of Forests of Uttar Pradesh;(c)"additional Chief Conservator" and "Conservator" respectively, mean the Additional Chief Conservator of Forests of the area concerned and Conservator of Circle concerned;(d)"circle" means the jurisdiction of a Conservator of Forests.(e)"citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(f)"Constitution" means the Constitution of India;(g)"divisional office" means the office of a Divisional Forest Officer or an equivalent Officer of the Forest Department;(h)"government" means the State Government of Uttar Pradesh;(i)"Governor" means the Governor of 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 cadre of the Service;(k)"service" means the Uttar Pradesh Forest Department Service;(i)"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;(m)"year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
