Section 2 in The Haryana Public Service Commission (Additional Functions) Act, 1974
2. Definitions.
- In this Act, unless the context otherwise requires -(a)[ "Commission" means the Haryana Public Service Commission;] [Substituted by Haryana Act 7 of 2005.](b)"local authority" means a municipal committee, notified area committee, Town Improvement Trust, Panchayat Samiti or any other authority legally entitled to, or entrusted by the State Government with, the control or management of a municipal or local fund; and(c)"recruitment" means direct appointment or appointment of an official by transfer or promotion other than transfer or promotion in the cadre of the same service.[3. Additional Functions. - Notwithstanding anything contained in any other law for the time being in force, recruitment to all posts carrying an initial pay of eight thousand rupees or above per mensem under a local authority shall be made through the Commission :Provided that it shall not apply to the -(i)recruitment made for a period not exceeding six months; and(ii)recruitment of an Executive Officer of a municipal committee under the Haryana Municipal Act, 1973.]
