Section 3 in The U.P. Fisheries (Gazetted) Service Rules, 1993
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)'appointing authority' means Director with respect to the posts of Chemist and Lecturer and the Governor with respect to the other posts in the Service;(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)'Commission' means the Uttar Pradesh Public Service Commission;(e)'Director, Joint Director, Deputy Director and Assistant Director', respectively mean the Director, Joint Director, Deputy Director and Assistant Director of Fisheries, Uttar Pradesh;(f)'Government' means the State Government 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 the executive instructions in force prior to the commencement of these rules to a post in the cadre of the Service;(i)"service" means the Uttar Pradesh Fisheries (Gazetted) 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 period of twelve months commencing from the first day of July of a calendar year.
