Section 2 in Uttar Pradesh Public Service (Tribunals) Act, 1976
2. Definitions.
- In this Act-(a)'appointed date' means the twenty-fourth day of November, 1975;(aa)[ 'Presenting Officer' includes an Assistant Presenting Officer appointed by the State Government;] [Inserted by section 3 (i) of U.P. Act no 01 of 1977.](a1)[ 'Bench' means a Bench of the Tribunal;(a2)'Chairman' means the Chairman of the Tribunal;[(a-2A) 'Chief Justice' means the Chief Justice of the High Court,] [Inserted by section 3 (a) U.P. Act no 05 of 2000.](a-3) 'District Judge' means the District Judge within the meaning of the Bengal, Agra and Assam Civil Courts Act, 1887;[(a-3(A) 'Legal representative' means a person, who in law represents the state of the deceased person and includes a person in whom the right to receive pensionary, retirement, terminal or other benefits vests;] [Inserted by section 2 of Uttarakhand Act, no.34 of 2013.][(a-4) 'Member' means a Judicial or Administrative member of the Tribunal and includes its Chairman and Vice-Chairman;] [Inserted by section 4 (a) of U.P. Act no 07 of 1992.](b)['public servant' means every person in service of pay of-- [Substituted by section 3 (ii) of U.P. Act no 07 of 1992.](i)the State Government ; or](ii)a local authority not being a Cantonment Board ;or(iii)[ any other corporation owned or controlled by the State Government (including any company as defined in section 3 of the Companies Act, 1956 in which not less than fifty per cent of paid up share capital is held by the State Government) but does not include- [Substituted by section 2 of U.P. Act no 13 of 1980.](1)a person in the pay or service of any other company; or(2)a member of the All India Services or other Central Services.](bb)[ 'Service matter' means a matter relating to the conditions of service of a public servant.] [Inserted by section 3 (b) of U.P. Act no 13 of 1980.](c)[ 'Tribunal' means a Tribunal constituted under section 3;] [Substituted by section 4 (b) of U.P. Act no 13 of 1980.](d)[ Vice-Chairman' means the Vice-Chairman (Judicial) or Vice Chairman (Administrative) of the Tribunal.] [Substituted by section 3(c) of U.P. Act no 13 of 1980.]
