Section 3 in The U.P. Higher Education (Group A) Service Rules, 1985
3. Definitions. -
In these rules, unless there is anything repugnant in the subject or context -(a)"appointing authority" means the Governor.(b)"citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(c)"Commission" means the Public Service Commission Uttar Pradesh;(d)"Constitution" means the Constitution of India;(e)"Degree College" means an affiliated or associated College maintained exclusively by the Government or imparting instruction up to the first degree level;(f)"Government" means the State Government of Uttar Pradesh;(g)"Governor" means the Governor of Uttar Pradesh;(h)"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;(i)"post-graduate college" means an affiliated or associated College maintained exclusively by the Government for imparting instruction up to the post-graduate level in one or more subjects or faculties;(j)"service" means the Uttar Pradesh Higher Education(Group A) Service;(k)"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 instruction issued by the Government;(l)"year of recruitment" means a period of twelve months commencing from the first day of July of a calendar year.
