Section 3 in The U.P. Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service Rules, 1951
3. Definitions.
- In these rules unless there is anything repugnant in the subject or context,-(a)"Constitution" means the Constitution of India;(b)"College" means the Indian Forest Rangers College, Dehra Dun;(c)"Commission" means the Uttar Pradesh Public Service Commission;(d)"Governor" means the Governor of Uttar Pradesh;(e)"Government" means the Government of Uttar Pradesh;(f)"Member of the Service" means a servant of the State of Uttar Pradesh appointed in a substantive capacity under the provisions of these rules or of orders in force previous to the introduction of these rules, to a post in the cadre of the service;(g)"Service" means the Subordinate Forest (Rangers, Deputy Rangers and Foresters) Service.
