Section 3 in The U.P. Secondary Education Department Regularisation of Ad Hoc Appointment on the Post of Lecturer in Government Intermediate Colleges Rules, 2001
3. Definitions
. - Unless there is anything repugnant in the subject or context -(i)'Appointing authority' means the authority empowered to make appointment to the post of Lecturer in a Government Intermediate College under the relevant service rules;(ii)'Available vacancy' means a vacancy for which no candidate has been recommended by the Commission before the date of notification of these rules;(iii)'Commission' means the Uttar Pradesh Public Service Commission;(iv)'Governor' means the Governor of Uttar Pradesh.
