Section 3 in The U.P. Harijan and Social Welfare Gazetted Officers Service Rules, 1991
3. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(a)"appointing authority" in relation to a post means the authority mentioned as such in the Appendix against each post;(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)"Commission" means the Uttar Pradesh Public Service Commission, Allahabad;(d)"Constitution" means the Constitution of India;(e)"Director" means the Director of the Harijan and Social Welfare Department, 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 rules or orders in force prior to the commencement of these rules, to a post in the cadre of the service;(i)"Service" means the Uttar Pradesh Harijan and Social Welfare Gazetted Officers Service;(j)"Substantive appointment" means an appointment, not being an ad hoc appointment, on a post in the cadre of the service, and 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;(k)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
