Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 2 in Haryana Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991

2. Definitions.

- In these rules, unless the context otherwise requires :-
(a)`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.
(b)`Government' means the Haryana Government in the Administrative Department;
(c)`Head Office' means the office of the Registrar, Co-operative Societies, Haryana;
(d)`Registrar' means the Registrar, Co-operative Societies, Haryana;
(e)`Sub-Office' means all the offices under the Registrar, Co- operative Societies Haryana;
(f)`Service' means the Haryana Co-operation Department Head-Office and Sub-Offices (Group `D') Service.