Section 2(1) in The U.P. Family Courts Rules, 1995
(1)In these rules, unless the context otherwise requires,-(a)'Act' means the Family Courts Act, 1984 (Act No. 66 of 1984);(b)'Appointing authority' means the Governor in relation to the post of a Judge and the Judge or where there are more than one Judge, the Principal Judge, in relation to an officer or employee of the Family Court;(c)'Citizen of India' means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(d)'Commission' means the Uttar Pradesh Public Service Commission;(e)'Governor' means the Governor of Uttar Pradesh;(f)'Government' means the State Government of Uttar Pradesh;(g)'High Court' means the High Court of Judicature at Allahabad;(h)'Post' means the post of a Judge;(i)'Section' means section of the Act.
