Section 2 in The U.P. Industries Department Class IV Service Rules, 1974
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Appointing authority" in respect of the various categories of posts at the head office, zonal office, sub-zonal office and other subordinate offices of the Directorate of Industries, including the posts sanctioned under various schemes, means the authorities specified therefor in Rule 15;(b)"Constitution" means the Constitution of India;(c)"Director" means the Director of Industries, Uttar Pradesh;(d)"Governor" means the Governor of Uttar Pradesh;(e)"Government" means the Government of Uttar Pradesh;(f)"Head Office" means the office of the Director of Industries, Uttar Pradesh;(g)"Member of the Service" means a person appointed in a substantive capacity under the provisions of these rules or of any rules or orders in force prior to the promulgation of these rules, to a post in the cadre of the Service;(h)"Service" means the Uttar Pradesh Industries Department Class IV Service; and(i)"Zonal Office" and "Sub-Zonal Office" respectively means the office of the Zonal Officer and Sub-Zonal Officer of the Directorate of Industries.
