Section 2 in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Chairman" means the Chairman of the Commission appointed under clause (1) of Article 316 of the Constitution and includes a person appointed under clause (1-A) of that article to perform the duties of the office of the Chairman;(b)"Commission" means the Chairman and all other members collectively, of the Uttar Pradesh State Public Service Commission;(c)"Controller of Examinations" means the Controller of Examinations appointed or authorised under section 8;(d)"Member" means a person appointed as member of the Commission under clause(1) of Article 316 of the Constitution and includes the Chairman;(e)"Secretary" means the Secretary of the Commission and includes an other officer of the Commission authorised by the Chairman to perform all or any of the functions of the Secretary.
