Section 3 in The U.P. Employees State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service Rules, 1995
3. Definitions.
- In these rules unless there is anything repugnant in the subject or context-(a)"appointing authority" means the Director;(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 Subordinate Service Selection Commission;(d)"Constitution" means the Constitution of India;(e)"Director" means the Director, Employees' State Insurance Scheme Labour Medical Services, Uttar Pradesh;(f)"Government" means the State Government of Uttar Pradesh;(g)"Governor" means the Governor of Uttar Pradesh;(h)"member of the Service" means a person substantively appointed 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 Employees' State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service;(j)"Substantive appointment" means an appointment not being an ad hoc appointment on a post in the cadre of the service made after selection in accordance with the rules and if there are no rules in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;(k)"year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
