Section 3 in The U.P. Technical Education Department Non-Gazetted Technical Service Rules, 1988
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context:-(a)"Appointing Authority" means the authority specified as such in Rule 20 and detailed in Appendix-1;(b)"Citizen of India" means a person who is or is deemed to be citizen of India under Part 11 of the Constitution;(c)"Commission" means the Uttar Pradesh Public Service Commission;(d)"Constitution" means the Constitution of India;(e)"Government" means the State Government, of Uttar Pradesh;(f)"Governor" means the Governor of Uttar Pradesh;(g)"Head Office" means the office of the Director of Technical Education, Uttar Pradesh;(h)"Member of the 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;(i)"Service" means the Uttar Pradesh Technical Education Department Non-Gazetted Technical Service;(j)"Subordinate Government Institution" means the office of the Government Polytechnics (Boys and Girls both), Government Leather Institutes, Northern Regional Institute of Printing Technology and other Government Institutions under the Directorate of Technical Education, Uttar Pradesh, but excluding Government Secondary Technical Schools and Government Central Textile Institute;(k)"Year of recruitment" means the period of twelve months commencing from July 1st of a calendar year.
