Section 3 in The U.P. Directorate of Geology and Mining Ministerial Service Rules, 1978
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)'appointing authority' means the Director of Geology and Mining Uttar Pradesh;(b)'Circle Office' means a subordinate office situated in other district of the State ;(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)'Constitution' means the Constitution of India ;(e)'Departmental Candidate' means a candidate who is already working in the department in a regular pay scale;(f)'Director' means the Director, Geology and Mining, Uttar Pradesh ;(g)'Government' means the State Government of Uttar Pradesh ;(h)'Governor' means the Governor of Uttar Pradesh ;(i)'Member of Service' means a person appointed in a substantive capacity under these rules or the rules or order in force prior to the commencement of these rules to post in the cadre of the service;(j)'Service' means the Uttar Pradesh Directorate of Geology and Mining Ministerial Service;(k)'Year of recruitment' means the period of twelve months commencing from the first day of July of a calendar year.
