Section 3 in The U.P. Educational Teaching (Subordinate Gazetted) Service Rules, 1993
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context-(a)"appointing authority" means the Director;(b)"Constitution" means the Constitution of India;(c)"Director" means the Director of Education (Secondary), Uttar Pradesh;(d)"Governor" means the Governor of Uttar Pradesh;(e)"Government" means the State Government of Uttar Pradesh;(f)"Member of the Service" means a persons substantively appointed under these rules or the rules or orders in force prior to commencement of these rules, to a post in the cadre of the service;(g)"Service" means the Uttar Pradesh Educational Teaching (Subordinate Gazetted) Service;(h)"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 instructions issued by the Government;(i)"year of recruitment" means a period of twelve months commencing from the day of July of a calendar year.
