Section 2(2) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(2)a member of the All India Services or other Central Services.](bb)[ 'Service matter' means a matter relating to the conditions of service of a public servant.] [Inserted by section 3 (b) of U.P. Act no 13 of 1980.](c)[ 'Tribunal' means a Tribunal constituted under section 3;] [Substituted by section 4 (b) of U.P. Act no 13 of 1980.](d)[ Vice-Chairman' means the Vice-Chairman (Judicial) or Vice Chairman (Administrative) of the Tribunal.] [Substituted by section 3(c) of U.P. Act no 13 of 1980.]
