Section 4 in The Group 'D' Employees Service (U.P.) Rules, 1985
4. Definitions.
- In these rules, unless the context otherwise require-(a)"appointing authority" means the authority specified in a particular department to the appointing authority in regard to any category or categories of posts to which these rules apply;(b)"citizen of India" means a person who is or is deemed to be citizen of India under Part II of the Constitution;(c)"Constitution" means the Constitution of India;(d)"Establishment" means the Group 'D' establishment on which the posts are borne;(e)"Government" means the State Government of Uttar Pradesh;(f)"Governor" means the Governor of Uttar Pradesh;(g)"High Court" means the High Court of Judicature at Allahabad including its Bench of Lucknow;(h)"Subordinate Offices" shall refer to all the offices under the control of the Government, excluding the Secretariat, offices of State Legislature, Lok Ayukt, Public Service Commission, High Court, Subordinate Courts under the control and the superintendence of the High Court, Advocate-General and the establishments under the control of the Advocate-General;(i)"Retrenched employee" means a person-(i)who was employed on a post under the rule-making power of the Governor in permanent, temporary or officiating capacity for a total minimum period of one year, out of which at least 3 months' service must have been continuous service;(ii)whose services were or may be dispensed with due to reduction to in or winding up the establishment; and(iii)in respect of whom a certificate of being a retrenched employee has been issued by the appointing authority;but does not exclude a person employed ad hoc basis only,(j)"year of recruitment" means the period of twelve months commencing from the first day of July of a calendar year.
