Section 2 in Punjab Urban Planning and Development Authority (Integration and Inter-se-seniority of Transferred Employees) Rule, 1995
2. Definitions.
- In these rules, unless the context otherwise requires -(a)"Act" means the Punjab Regional and Town Planning and Development Act, 1955 (Punjab Act No. 11 of 1995);(b)"Authority" means the Punjab Urban Planning and Development Authority;(c)"Board" means the Punjab Housing Development Board established under the Punjab Housing Development Board Act, 1972 (Punjab Act No. 6 of 1973);(d)"Directorate" means the Directorate of Housing and Urban Development, Punjab;(e)"employee of the Board" means a whole-time employee of the Board;(f)"employee of the Directorate" means an employee of the Directorate, who was serving, immediately before the date of establishment of the Authority, in connection with the affairs of the State of Punjab in the Directorate;(g)"Integration Committee" means a Committee appointed as such under rule 3;(h)"parent office" in relation to an employee of the Directorate means the Directorate and in relation to an employee of the Board means the Board;(i)"transferred employee" means an employee of the directorate or an employee of the Board, as the case may be, who has been transferred under the Act to serve in connection with the affairs of the Authority.
