Section 3 in The U.P. Consolidation Lekhpals Service Rules, 1978
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(1)'Act' means the Uttar Pradesh Consolidation of Holdings Act, 1953 (U.P. Act V of 1954) as amended from time to time;(2)'Citizen of India' means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(3)'Constitution' means the Constitution of India;(4)'Consolidation Lekhpals' means the Consolidation Lekhpal as defined in Section 3 (2-B) of the Act and includes a Lekhpal appointed under U.P. Land Revenue Act, 1901;(5)'Consolidation Officer' means the Officer defined in Section 3(3) of the Act;(6)'Director' means the Director of Consolidation as defined in Section 3 (4) of the Act;(7)'Deputy Director' means the Deputy Director of Consolidation as defined in Section 3 (4-A) of the Act and includes District Deputy Director of Consolidation as defined in Section 3 (4-B) of the Act;(8)'Direct recruitment' means the mode of recruitment provided in these rules;(9)'Department' means the Consolidation Department of the Government;(10)'Governor' means the Governor of Uttar Pradesh;(11)'Government' means the Government of Uttar Pradesh;(12)'Member of the service' means a person appointed to the service in a substantive capacity in accordance with the provisions of these rules or rule or orders in force prior to the commencement of these rules;(13)'Settlement Officer, Consolidation' means the Officer as defined in Section 3 (9) of the Act; and(14)'Service' means the Uttar Pradesh Consolidation Lekhpals Service.
