Section 3 in The U.P. Excise (Prohibition) Subordinate Service Rules, 1978
3. Definitions.
- In these rules unless the context otherwise requires-(a)"Appointing authority" means the State Prohibition Officer, U.P.;(b)"citizen of India" means a person who is or is deemed to be citizen of India under Part II of the Constitution;(c)"Constitution" means the Constitution of India;(d)"direct recruitment" means recruitment in the manner prescribed in Rule 16 of these rules;(e)"Governor" means the Governor of Uttar Pradesh;(f)"Government" means the Government of Uttar Pradesh;(g)"member of the service" means a person appointed in a substantive capacity under the provisions of these rules or of the rules or orders in force prior to the commencement of these rules to a post included in the cadre of the service;(h)"State Prohibition Officer" means the State Prohibition Officer, appointed at the headquarters of the government for the Prohibition and Social Uplift work;(i)"Service" means the Excise (Prohibition) Subordinate Service;(j)"year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year.
