Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 2 in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998

2. Definitions.

- In these rules, unless the context otherwise requires, -
(a)"Act" means the Haryana Municipal Corporation Act, 1994 (Haryana Act 16 of 1994);
(b)"direct recruitment" means an appointment made otherwise than by promotion from within the Service or by transfer of an official already in the service of Government of India or any State Government;
(c)"Director" means the Director of Land Records;
(d)"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;
(e)"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 examination held before the 15th August, 1947, the Punjab, Sind or Dacca University; or
(iii)any other university which is declared by the Government to be recognised university for the purpose of these rules;
(f)"Secretary" means the Financial Commissioner, Commissioner and Secretary to Government in the Local Government Department;
(g)"Service" means the Haryana Municipal Corporation Employees (Recruitment and Conditions) Service;
(h)"Selection Committee" means the committee consisting of the following members-
(a)in case of posts where Government is the appointing authority, -
(i) Secretary to Government Haryana, Local GovernmentDepartment Chairman
(ii) Commissioner Members
(iii) two other officers of the Government to be coopted bythe Chairman Members
(b)in case of posts where Commissioner, is the appointing authority, -
(i) Commissioner Chairman
(ii) Senior most Joint Commissioner, Municipal Corporation Member
(iii) a representative of Deputy Commissioner Member
(iv) another locally appointed Government Officer to becoopted by the Chairman Member
(i)words and expressions used in these rules but not defined, and defined in the Act, shall have the meaning respectively assigned in the Act itself.