Section 3 in The U.P. State Government Servants Confirmation Rules, 1991
3. Definitions.
- In these rules unless there is anything repugnant in the subject or context,-(a)"Appointing Authority" in relation to any post or service means the authority empowered to make appointment to such post or service under the relevant service rules or the executive instructions issued by the Government;(b)"Constitution" means the Constitution of India;(c)"Cadre" means the strength of a service or part of service sanctioned as a separate unit;(d)"Government" means the Government of Uttar Pradesh;(e)"Governor" means the Governor of Uttar Pradesh;(f)"Government Servant" means a person appointed to a public service or post in connection with the affairs of the State of Uttar Pradesh;(g)"Lien" means the right or title of a Government Servant to hold substantively a regular post, whether permanent or temporary either immediately or on termination of the periods of absence;(h)"Prescribed" means prescribed by the rules made by the Governor under the proviso to Article 309 of the Constitution or by executive instructions issued by the Government in respect of a particular service;(i)"Sendee" means the service as defined in the relevant service rule or the executive instructions issued by the Government from time to time;(j)"Substantive appointment" means an appointment not being any ad hoc appointment, on a post in the cadre of the service made after selection in accordance with the rule and if there were no rules, in accordance with the procedure prescribed for the time being by executive instructions issued by the Government.
