Section 3 in U.P. Irrigation Department Research Supervisors Service Rules, 1982
3. Definitions.
- In these rules unless the context otherwise requires,-(a)"Appointing Authority" means the Chief Engineer;(b)"Engineer-in-Chief" means the Engineer-in-Chief, Irrigation Department, Uttar Pradesh;(c)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(d)"Commission" means the Uttar Pradesh Public Service Commission;(e)"Constitution" means the Constitution of India;(f)"Department" means the Irrigation Department, Uttar Pradesh;(g)"Government" means the State Government of Uttar Pradesh;(h)"Governor" means the Governor, Uttar Pradesh;(i)"Member of the Service" means a person substantially appointed under the provisions of these rules or of rules or orders in force prior to the commencement of these rules, to a post in the cadre of the Service;(j)"Service" means the Uttar Pradesh Irrigation Department Research Supervisors Service;(k)"Substantive appointment" means an appointment, not being as 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 instructions, issued by the Government;(l)"Year of recruitment" means the period of twelve months commencing from the first day of July of as Calendar year.
