2. [ Definitions. [Amended by the U. P. Zila Panchayat (Central Transferable Cadre) (Sixth Amendment) Rules, 1995, vide Notification No. 2069 - B/33-2-95, dated 17th April, 1995.]
- In these rules, unless the context otherwise requires,-(a)"Act" means the Uttar Pradesh [Kshettra Panchayats] and [Zila Panchayats] [Substituted by U.P. Act No. 9 of 1994.] Adhiniyam, 1961;(b)"Appointing Authority" means the Governor;(c)"Adhyaksha" means the Adhyaksha of a [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.];(d)"State Government" means the Government of Uttar Pradesh;(e)"Cadre" means a Central Transferable Cadre, created under Section 44 of the Act;(f)"Commission" means the Public Service Commission, Uttar Pradesh;(g)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;(h)"Member of the Cadre" 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;(i)"Substantive appointment" means an appointment not being an ad hoc appointment, on a post in the cadre, 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 State Government;(j)"Year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year;(k)"Chikitsa Adhikari" means a Chikitsa Adhikari of a dispensary of Zila Panchayat.]
