Section 2 in The Haryana Medical Education Service Rules, 1988
2. Definitions.
- In these rules, unless the context otherwise requires :(a)"Appendix" means an Appendix appended to these rules;(b)"Clinical departments of Medical College" means a department of Anaesthesiology, Burns and Plastic Surgery, Cardiology, Cardiac surgery, Dermatology and Venerology, E.N.T., Gastoenterology, Medicine, Neurology, Neuro-Surgery, Obstetrics and Gynaecology, Ophthalmology, Orthopaedics Surgery, Psychiatry, Paediatrics, Paediatrics Surgery, Radiology, Radiotherapy, Surgery, Tuberculosis and Chest Diseases or any other departments notified by Medical Council of India and approved by the Government from time to time;(c)"Commission" means the Haryana Public Service Commission;(d)"Medical Council" means the Medical Council of India constituted under the Indian Medical Council Act, 1956.(e)"Dental Council" means the Dental Council of India constituted under the Dentist Act, 1948.(f)"Direct recruitment" means an appointment made otherwise than by promotion from within the service or by transfer or deputation of an officer already in the service of the Government of India or any State Government or any Institution;(g)"equivalent" means equivalent qualification and experience as approved by the Medical Council of India in case of Medical subjects, Dental Council of India in case of Dental subjects and Pharmacy Council of India in case of Pharmacy subjects;(h)"Government" means the Haryana Government in the Administrative Department;(i)"institution" means :(i)any institution established by law in force in the State of Haryana; or(ii)any other institution recognised by the Government for the purpose of these rules;(j)"recognised university" means :(i)any university incorporated by law in India; or(ii)in the case of a degree, diploma or certificate obtained as a result of an examination held before the 15th August, 1947, the Punjab, Sindh or Dacca University; or(iii)any other university which is declared by the Government to be a recognised university for the purpose of these rules;(k)"Selection Committee" means the Committee constituted by the Government for the appointment of persons to the Haryana Medical Education Service;(l)"Service" means the Haryana Medical Education Service; and(m)"teacher" means a Lecturer, Reader and Associate Professor including those when appointed as Floating Professors under Rule 10.
