Section 3 in The U.P. Board of Revenue Subordinate Audit Service Rules, 1978
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)"Board" means the Board of Revenue, Uttar Pradesh;(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)"Constitution" means the Constitution of India;(d)"Commission" means the Uttar Pradesh Public Service Commission;(e)"Government" means the Government of Uttar Pradesh;(f)"Governor" means the Governor of Uttar Pradesh;(g)"Member of the Service" means a person appointed in a substantive capacity under the provisions of these rules or of the rules or orders in force prior to the commencement of those rules, to a post in the cadre of the Service;(h)"Secretary" means the Secretary, Board of Revenue, Uttar Pradesh;(i)"Service" means the Uttar Pradesh Board of Revenue Subordinate Audit Service.
