Section 2 in U.P. Zila Panchayats Service Rules, 1970
2. Definitions.
- In these rules, unless the context otherwise requires-(i)"Act" means the U.P. [Kshettra Panchayats and Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Kshettra Samitis and Zila Parishads'.] Adhiniyam, 1961;(ii)"Appointing authority" means an authority empowered under Section 43 of the Act to appoint servants of the [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.];(iii)"Commission" means the Public Service Commission, Uttar Pradesh;(iv)"Constitutions" means the Constitution of India, 1950;(v)"Direct recruitment" means recruitment made under these rules otherwise than by absorption or promotion or transfer;(vi)"Lower grade servants" means servants drawing [pay at less than rupees forty] [For latest pay, please see current G.O.] per mensem;(vii)"Schedule" means a Schedule appended to these rules;(viii)"Section" refers to a section of the Act; and(ix)[Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.]" or "Parishad" means a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994, for the words 'Zila Parishads'.] established under Section 17 of the Act.
