Section 3 in The U.P. Food and Civil Supplies (Weights and Measures) Service Rules, 1981
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)'appointing authority' in respect of the post of Assistant Controller, Weights and Measures, Grade I and Deputy Controller, Weights and Measures means the Governor and, in respect of the post of Assistant Controller, Weights and Measures, Grade II means the Controller Weights and Measures;(b)'citizen of India' means a persons 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)'Committee' means the Selection Committee constituted under rule 17 (1) of these rules;(e)'Constitution' means the Constitution of India;(f)'Controller' means an officer appointed by the Government under Section 14 of the Uttar Pradesh Weights and Measures (Enforcement) Act, 1950 as Controller of Weights and Measures;(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 the cadre of the Service;(j)'Secretary' means the Secretary to the Government in the Food and Civil Supplies Department;(k)'Service' means the Uttar Pradesh Food and Civil Supplies (Weights and Measures) Service;(l)'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 rule in accordance with the procedure prescribed for the tune being by executive instruction by the Government;(m)'year of recruitment' means a period of twelve months commencing from the day of July of calendar year.
