Section 3 in U.P. Reserve Guard Jail Warders Service Rules, 1983
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"Appointing authority" means the Superintendent of Central Jail;(b)"Citizen of India" means a person who is deemed to be a citizen under Part II of the Constitution;(c)"Circle" means one of the circles in which the Jails of Uttar Pradesh are divided (with the Central Prisons as Headquarters) for the purposes of appointment and control of warders;(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 Reserve Guard Jail Warders 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 rules and, if there are no rules in accordance with the procedure prescribed for the time being by executive instructions, issued by the Government;(j)"Superintendent" means in the case of Lucknow Circle Superintendent Model Prison, Lucknow and in other cases the Superintendent of the Central Prison concerned;(k)"Year of recruitment" means a period of twelve months commencing from the first day of July of calendar year.
