Section 3 in The U.P. Lower Subordinate Forest Service Rules, 1980
3. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context-(a)"appointing authority" means the Divisional Forest Officer in respect of the posts of Jamadars, Moharrirs and Forest Guards, in the Division under his charge and the Conservator, Wild Life Preservation Organisation, Uttar Pradesh, in respect of the posts of Wild Life Guards, Game Guards and Fishing Guards;(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)"Constitution" means the Constitution of India;(d)"Governor" means the Governor of Uttar Pradesh;(e)"Government" means the State Government of Uttar Pradesh :(f)"Guard" includes Forest Guards, Grazing Guards, Cattle Guards, Plantation Guards, Wire Guards, Game Guards, Wild Life Guards, Fishing Guard;(g)"Jamadar" includes Cultural Jamadar, Plantation Jamadars, Road Jamadars and Bamboo Jamadar;(h)"member of the service" means a person appointed in a substantive capacity under the provisions of these Rules, or rules and orders in force before the commencement of these Rules, to a post in the cadre of the Service;(i)"Moharrirs" include Export Moharrir, Check Moharrir, Loading Moharrir, Passing Moharrir;(j)"Seasonal Workers" means Stump Moharrirs, Gate Keepers, Fire Watchers, Tractor Drivers, Cleaners and others, whose wages are distributed on monthly basis through vouchers and who have worked as such during at least three seasons;(k)"Service" means the Lower Subordinate Forest Service; and(l)"year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year.
