Section 3 in The U.P. Co-Operative and Panchayat Audit Service Rules, 1979
3. Definitions.
- In these rules, unless the context otherwise requires-(a)"citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution:(b)"Commission" means the Public Service Commission, Uttar Pradesh;(c)"Constitution" means the Constitution of India;(d)"Government" means the Government of Uttar Pradesh;(e)"Governor" means the Governor of Uttar Pradesh;(f)"member of the Service" means a person appointed in a substantive capacity under the provisions of these rules or of rules and orders in force prior to the commencement of these rules to a post in the cadre of the Service;(g)"Regional Audit Officer" means any person appointed as such by the Governor, and includes the Audit Officer appointed at the office of the Chief Audit Officer, and the Principal, Co-operative and Panchayat Auditors Training Centre, Faizabad;(h)"Registrar" means the Registrar, Co-operative Societies, Uttar Pradesh;(i)"Secretary" means the Secretary to the Government in the Finance Department;(j)"Service" means the Uttar Pradesh Co-operative and Panchayat Audit Service; and(k)"year of recruitment" means the period of twelve months beginning from the first day of July of a calendar year.
