Section 2 in Haryana Service of Engineers, Group A, Irrigation and Water Resource 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)"Appendix" means Appendix annexed to this Act;(c)"cadre post" means a permanent post in the Service;(d)"Chief Engineer" means a Chief Engineer of the Department and includes a post declared by the Government as equivalent;(e)"Commission" means the Haryana Public Service Commission or any other authority notified by the Government;(f)"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;(g)"Department" means the [Irrigation and Water Resource Department] [Substituted ' Irrigation Department' by Haryana Act No. 3 of 2019, dated 17.1.2019.];(h)"Engineer-in-Chief" means an Engineer-in-Chief of the Department and includes a post declared by the Government as equivalent;(i)"ex-cadre post" means a temporary post not included in the Service, appointment on which confers no right to seniority;(j)"Executive Engineer" means an officer-in-charge of a Division and includes a post declared by the Government as equivalent;(k)"Government" means the Government of the State of Haryana in the Administrative Department;(l)"Group B Service" means the Haryana Service of Engineers, Group B, in Irrigation Department;(m)"member of the Service" means an officer appointed substantively to a cadre post and includes, -(i)in the case of an appointment by promotion, an officer on probation or such an officer who, having successfully completed his probation, awaits appointment to a cadre post;(ii)in 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;(n)"prescribed" means prescribed by rules made under this Act;(o)"Service" means the Haryana Service of Engineers, Group A, Irrigation Department comprising separate cadres of Civil, Mechanical, Computer and Electrical;(p)"Superintending Engineer" means an officer-in-charge of a Circle and includes a post declared by the Government as equivalent;(q)"university" means -(i)any university incorporated by law in India;[***] [Omitted 'clause (ii)' by Haryana Act No. 3 of 2019, dated 17.1.2019.](iii)any other university, which is declared by the Government to be a recognized or deemed university for the purposes of this Act.
