Section 2 in Haryana State Agricultural Marketing Board and Market Committees Investment and Disposal of Surplus Fund Rules, 1981
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)'Act' means the Punjab Agricultural Produce Markets Act, 1961;(b)'Board' means the Haryana State Agricultural Marketing Board;(bb)[ 'Chairman' means the Chairman of the Haryana State Agricultural Marketing Board;] [Added by Haryana Notification No. 437-Agri.S(1)-2005/3616, dated the 10th March, 2005.](c)'Chief Administrator' means the Chief Administrator of the Haryana State Agricultural Marketing Board;(d)'Government' means the Government of Haryana State in the Administrative Department;(e)'Committee' means a Market Committee established under the Act;(f)'Surplus fund' means any fund remaining surplus after meeting with all expenditure incurred by the Board or the Committee under or for the purposes of the Act; and(g)any other expression used in these rules shall have the same meanings as is assigned to it in the Act.
