Section 3 in U.P. Jail Executive Subordinate (Non-Gazetted) Service Rules, 1980
3. Definitions.
- In these rules unless there is anything repugnant in the subject or context,-(a)"appointing authority" means the Inspector-General of Prisons, Uttar Pradesh;(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 Public Service Commission, Uttar Pradesh;(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)"Inspector-General" means the Inspector-General of Prisons, Uttar Pradesh;(h)"member of service" means a person appointed in a substantive capacity 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;(i)"service" means the Uttar Pradesh Jail Executive Subordinate (Non-Gazetted) Service; and(j)"year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year.
