Section 3 in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)'Appointing authority' means Secretary to the Government, Medical and Health Department;(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 Subordinate Services Selection Commission;(d)"Constitution" means the Constitution of India;(e)"Government" means the Government of Uttar Pradesh;(f)"Governor" means the Governor of Uttar Pradesh;(g)"Member of 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;(h)"service" means the Uttar Pradesh Food Inspector (Medical, Health and Family Welfare Department) Service;(i)"substantive appointment" means an appointment not being an ad hoc appointment, on a post in the cadre of the service, and 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;(j)"year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
