Section 3 in The U.P. Employees' State Insurance Labour Medical Service Auditors Service Rules, 1997
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"appointing authority" means the Director;(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 Service Selection Commission;(d)"Constitution" means the Constitution of India;(e)"Director" means the Director, Employees' State Insurance Labour Medical Service, Uttar Pradesh;(f)"Government" means the Governor of Uttar Pradesh;(g)"Governor" means the Governor of Uttar Pradesh;(h)"member of the Service" means a person substantively appointed under these 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 Employees' State Insurance Labour Medical Service Auditors Service;(j)"Substantive appointment" means 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 instruction issued by the Government;(k)"Year of recruitment" means a period of twelve months commencing from the first day of July of the calendar year.
