Section 3 in U.P. Industries (Directorate of Handloom and Textiles) Service Rules, 1993
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Appointing authority" in respect to a post means the authority mentioned as such in the Appendix to these rules;(b)"Citizen of India" means a person who is or is 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)"Degree" or "Diploma" means a degree or diploma from a recognised University established by Law in India or from a Government Institution or any other University or Institution recognised by the Governor in this behalf;(f)"Director" means the Director of Handloom and Textiles, Uttar Pradesh;(g)"Government" means the State Government of Uttar Pradesh;(h)"Governor" means the Governor of Uttar Pradesh;(i)"Member of the service" means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules, to a post in a cadre of the service;(j)"Practical experience" for direct recruitment means practical experience in any State Government or Central Government or Public Undertaking or Private Undertaking of repute concerned with relevant subject; and for promotion it means practical experience in the Directorate of Handloom and Textiles;(k)"Service" means the Uttar Pradesh Industries (Directorate of Handloom and Textiles) Service;(l)"Subordinate Industries Service" means the service comprising the posts included in the Uttar Pradesh Industries Department (Directorate of Handloom and Textiles) Subordinate Service Rules, 1992.(m)"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;(n)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
