Section 2 in The Haryana Home Guards and Defence Services (State Service Class II) Rules, 1975
2. Definitions.
- In these rules context otherwise requires;(a)"Commission" means the Haryana Public Service Commission;(b)"direct recruitment" means an appointment made otherwise than by promotion from within the service or by transfer of an official already in the service of the Government of India or any State Government;(c)"Government" means the Haryana Government in the Administrative Department;(d)"Service" means Haryana Home Guards and Civil Defence Service (State Service Class II);(e)"recognised university" means -(i)any university incorporated by law in India, or(ii)in the case of a degree, diploma or certificate obtained as a result of an examination held before the 15th August, 1947, the Punjab, Sind or Dacca University, or(iii)any other university which is declared by Government to be a recognised university for the purpose of these rules.(f)"Commandant General and Director, Civil Defence" means Commandant General, Home Guards and Director, Civil Defence, Haryana.(g)"Deputy Commandant General and Deputy Director, Civil Defence" means Deputy Commandant General, Home Guards and Deputy Director, Civil Defence, Haryana.
