Section 3 in The U.P. Entertainment and Betting Tax Department Ministerial Service Rules, 1979
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)'appointing authority' means the Entertainment and Betting Tax Commissioner;(b)'citizens 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)'Government' means the State Government of Uttar Pradesh ;(e)'Governor' means the Governor of Uttar Pradesh ;(f)'Member of service' means a person appointed in a substantive capacity under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the service ;(g)'Service' means the Uttar Pradesh Entertainment and Betting tax Department Ministerial Service ; and(h)'Year of recruitment' means period of twelve months commencing from the 1st day of July of a calendar year.
