Section 2 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Haryana Legislative Assembly (Facilities to Members) Act, 1979;(b)"Borrower" means a person who has been sanctioned an advance under the Act'(c)"Deputy Commissioner" mean the Deputy Commissioner of the district wherein the House is [proposed to be built, purchased or repaired] [Haryana Notification No. GSR 129/HA 9/79/S. 8/Amd (i)/80 dated 11.12.1980.] with the aid of the advance by a Borrower;(d)"form" means a form appended to these rules;(gg)[ "motor car" shall have the same meaning as assigned to it in the Motor Vehicles Act, 1939; [Haryana Notification No. GSR 129/HA 9/79/S. 8/Amd (i)/80 dated 11.12.1980.](ggg)"major repairs" means the repairs, including additions and alterations, the estimated cost of which is not less than twenty thousand rupees.](h)"Secretary" means the Secretary of the Haryana Legislative Assembly;(i)the expressions not defined in these rules will have the meaning assigned to them in the Haryana Legislative Assembly (Facilities to Members) Act, 1979.
