Section 2 in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointment to the Service" means an appointment made to a cadre post in Service and includes an appointment, made according to the terms .and provisions of this Act, to an officiating vacancy of a cadre post in Service;(b)"Assistant Executive Engineer" means a member of the Service in the junior scale of pay;(c)"Appendix" means Appendix annexed to this Act;(d)"cadre post" means a permanent post in the Service;(e)"Chief Engineer" means a Chief Engineer of the Department and includes a post declared by the Government as equivalent;(f)"Commission" means the Haryana Public Service Commission or any other authority notified by the Government; '(g)"competent, authority" means such officer or authority, as the Government may, by notification in the Official Gazette, appoint, to perform the functions of a competent authority under this Act;(h)"Department" means the Public Works (Buildings and Roads) Department; .(i)"direct appointment" means an appointment by open competition but does not include-(i)an appointment by promotion; and (ii) an appointment by transfer of an officer already in the service of a State Government or Central Government;Explanation. - A Group B Officer who enters the Service by open competitive selection, shall, for the purposes of this Act, be deemed to have entered the Service by direct appointment;(j)"Engineer-in-Chief' means an Engineer-in-Chief of the Department and includes a post declared by the Government as equivalent;(k)"ex-cadre post" means a temporary post not included in the Service, appointment on which confers no right to seniority;(l)"Executive Engineer" means an officer-in-charge of a Division;(m)"Government" means the Government of the State of Haryana in the Administrative Departments(n)"Group B Service" means the Haryana Service of Engineers, Group B in Public Works (Buildings and Roads) Department;(o)"member of the Service" means an officer appointed substantively to a cadre post and includes,-(i)in the case of a direct appointment, an officer on probation or such an officer who, having successfully completed his probation, awaits appointment to a cadre post;(ii)hi the case of an appointment by transfer, an officer on probation or such an officer who, having successfully completed his probation, awaits appointment to a cadre post, provided such officer does not have a lien on a substantive post in any Government Department;Explanation. - It is not necessary that a member of the Service shall at any given time be ordinarily doing the work of a cadre post. He may be working on an ex-cadre post for reasons of administrative convenience or while officiating against an ex-cadre post will be deemed to be performing the duties of a cadre post;(p)"prescribed" means prescribed by rules made under this Act;(q)"Service" means the Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department comprising three separate cadres of Civil, Electrical and Mechanical;(r)"Superintending Engineer" means an officer-in-charge of a Circle and includes a post declared by the Government as equivalent;(s)"university" means -(i)any university incorporated by law in India;(ii)in the case of degrees or diplomas obtained as a result of examination held before the 15th August, 1947, the Punjab, Sind or Dacca University; and(iii)any other university, which is declared by the Government to be a recognized or deemed university for the purposes of this Act.
