Section 4 in The U.P. Judicial Service Rules, 2001
4. Definitions.
- In these rules unless the context otherwise requires -(a)"Appointing Authority" means the Governor of Uttar Pradesh;(b)"Chief Justice" means the Chief Justice of High Court of judicature at Allahabad;(c)"Citizen of India" means a person who is or is deemed to be citizen of India under Part II of the Constitution;(d)"Commission" means the Uttar Pradesh Public Service Commission;(e)"Constitution" means the Constitution of India;(f)"Court" means the High Court of Judicature at Allahabad;(g)"Director" means the Director of the Uttar Pradesh Judicial Training and Research Institute, Lucknow;(h)"Government" means the State Government of Uttar Pradesh;(i)"Governor" means the Governor of Uttar Pradesh;(j)"Institute" means the Judicial Training and Research Institute, Lucknow;(k)"Member of the Service" means a person appointed in substantive capacity under the provisions of these rules or the rules in force earlier to the introduction of these rules, to the post in the cadre of service;(l)"Officer" means an Officer of the Service.(m)"Year of recruitment" means a period of twelve months commencing from the first day of July of the calendar year in which the process of recruitment is initiated by the appointing authority;(n)"Civil Judge (Junior Division)" means and includes Additional Civil Judge (Junior Division), Judicial Magistrate of the 1st Class, Metropolitan Magistrate and any other members of the service posted under any other nomenclature.(o)"Civil Judge Senior Division" means and includes Judge small cause, Additional Judge Small Cause, Additional Civil Judge (Senior Division), Additional Chief Metropolitan Magistrate Chief Judicial Magistrate, Special Chief Judicial Magistrate, Additional Chief Judicial Magistrate (Railway) and any member of the service posted under any other nomenclature.
