Section 2 in Punjab Recruitment of Multipurpose Health Workers (Female) Act, 2001
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"advertised posts" means the actual vacancies on the date of advertisement made on the 12th July, 1992, and shall deem to include anticipated vacancies, which may fall vacant between the date of advertisement and the date of first appointment made in pursuance of the selection process;(b)"appointing authority" means the Director, Health Services, Family Welfare, Punjab; and(c)"Multipurpose Health Workers (Female)" means the Multipurpose Health Workers (Female), who were selected in pursuance of the advertisement, dated the 12th July, 1992, issued by the Department of Health and Family Welfare, Punjab, and who were appointed on regular basis in pursuance thereto, but whose services were terminated on the 27th March, 1997.
