Section 2 in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means Haryana Lokayukta Act, 1997 (Act 21 of 1998);(b)"Commissioner" means Commissioner and Secretary to Lokayukta;(c)"Form" means a form appended to these rules;(d)"Investigation" includes any inquiry or other proceedings in connection with the complaint, but not a preliminary inquiry;(e)"Section" means the section of the Act.(2)The words and expression used in these rules, but not defined herein, shall have the same meaning as are respectively assigned to them in the Act.
