Section 3 in The U.P. Employees' State Insurance Homeopathic Pharmacist Service Rules, 1997
3. Definitions.
- In these rules unless there is anything repugnant in the subject or context,-(a)'appointing authority' means the Director, Employees' State Insurance Labour Medical Service, Uttar Pradesh;(b)'citizen of India' means a person who is or deemed to be a citizen of Indian under Part II of the Constitution;(c)'Commission' means the Uttar Pradesh Subordinate Service Selection Commission;(d)'Constitution' means the Constitution of India;(e)'Government' means the State Government of Uttar Pradesh;(f)'Governor' means the Governor of Uttar Pradesh;(g)'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;(h)'Service' means the Uttar Pradesh Employees' State Insurance Homeopathic Pharmacist Service;(i)'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 procedure prescribed for the time being by executive instructions issued by the Government;(j)'year of recruitment' means period of twelve months commencing from the first day of July of the calendar year.
