Section 3 in U.P. Inspectors of Drugs Service Rules, 1980
3. Definitions.
- In these rules, unless there is anything repugnant on the subject or context.-(a)"Appointing Authority" in respect of the posts of Inspector 'means the Director and in respect of the post of Senior Drug Inspector means the Governor;(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;(d)"Constitution" means the Constitution of India;(e)"Director" means the Director of Medical Health Service and Family Welfare, Uttar Pradesh;(f)"Government" means the Government of Uttar Pradesh;(g)"Governor" means the Governor of Uttar Pradesh;(h)"Member of the Service" means a person appointed in a substantive capacity under the provisions of these rules or of the rules and 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 Inspectors of Drugs Service; and(j)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
