Section 3 in Irrigation Department, Uttaranchal Service of Ministerial Cadre (Group 'C') Rules, 2003
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Appointing Authority" means the an officer fully authorised by the Competent Authority to make such an appointment;(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)"Committee" means such a Selection Committee formed by the Competent Authority;(d)"Constitution" means the Constitution of India;(e)"Government" means the State Government of Uttaranchal;(f)"Governor" means the Governor of Uttaranchal;(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 respective cadre of the Service;(h)"Service" means the Uttaranchal Service of Ministerial Cadre (Irrigation Department);(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 were no rules in accordance with the procedure prescribed for the time being by executive instructions issued by the Government,(j)"Year of recruitment" means a period of twelve months commencing from the first day of July of a calender year;(k)"Circle" means the office of Superintending Engineer of Irrigation Department; and(l)"Division" means the office of Executive Engineer of Irrigation Department.
