Section 3 in The U.P. Technical Education (Non-Technical-Non-Gazetted) Service Rules, 1992
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)'Appointing authority' in relation to the post of Laboratory Assistant means the Principal of the Institution and in relation to other posts in the Service means, the Director;(b)`Commission' means the Uttar Pradesh Subordinate Service Selection Commission;(c)'Citizen of India' means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(d)'Constitution' means the Constitution of India;(e)'Government' means the State Government of Uttar Pradesh;(f)'Governor' means the Governor of Uttar Pradesh;(g)'Head Office' means the office of the Director of Technical Education, Uttar Pradesh;(h)'Member of the service' means a person substantively appointed under these rules or the orders in force prior to the commencement of these rules to the post in the cadre of the Service;(i)'Service' means the Uttar Pradesh Technical Education (Non-Gazetted and Non-Technical) Service;(j)'substantive appointment' me tins 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;(k)'Subordinate Institutions' means the offices of Government Polytechnics (boys and girls both), Government Leather Institute, Northern Regional Institute of Printing Technology and other Government Institutions under the Directorate of Technical Education, Uttar Pradesh;(l)'year of recruitment' means a period of twelve months commencing from the first day of July of a calendar year;
