Section 2 in The U.P. Secondary Education Services Commission Rules, 1983
2. Definitions
. - In these rules, unless there is anything repugnant in the subject or context :-(a)'Act' means the Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982;(b)'Commission' means the Uttar Pradesh Secondary Education Services Commission established under Section 3 of the Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982;(c)'Deputy Director' means the Deputy Director of Education in charge of a region;(d)'Director' means the Director of Education, Uttar Pradesh and includes Additional Director of Education, Uttar Pradesh;(e)'Inspector' means District Inspector of Schools and in relation to an institution for girls, the Regional Inspectress of Girls School;(f)'Institution' means an Intermediate College or a Higher Secondary School or a High School recognised under the Intermediate Education Act, 1921, and includes institution maintained by a local authority but does not include an institution maintained by the State Government;(g)'Management' in relation to an institution means the Committee of Management or person or authority vested with the power to manage and conduct the affairs of that institution;(h)'Teacher' means a person employed for imparting instruction in an institution and includes a Principal or a Headmaster;(hh)[ 'Vacancy' means a vacancy arising out as a result of death, retirement, resignation, termination, dismissal, creation of new post or appointment, promotion of the incumbent to any higher post in a substantive capacity;] [Inserted by Notification No. Ma-1461/XV - 7-2(15)-81-U.P.A.-5-82-Rules 83, dated 1.7.1983.](i)'Year of recruitment' means a period of twelve months commencing from July 1 of a calendar year.
