Section 2 in The U.P. Secondary Education Services Commission Rules, 1995
2. Definitions
. - In these rules, unless there is anything repugnant in the subject or context, -(a)"Act" means the Uttar Pradesh Secondary Education Services Commission Act, 1982;(b)"Deputy Director" means the Deputy Director of Education, in charge of a region;(c)"Substantive appointment" means an appointment, not being an ad hoc appointment on the post of teacher made in accordance with the provisions in the Act and the rules made thereunder and includes the appointment regularised under Section 33-A or 33-B of the Act;(d)"Vacancy" means a vacancy arising out as a result of death, retirement, resignation, termination, dismissal or removal of a teacher or creation of new post or appointment or promotion of the incumbent to any higher post in a substantive capacity.
