Section 2(1) in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
(1)In these regulations, unless the context otherwise requires:-(a)"Act" means the Haryana Housing Board Act, 1971 (20 of 1971);(b)"Board" means the Housing Board, Haryana;(c)"direct recruitment" means an appointment made otherwise than by promotion from within the Service or by transfer or deputation of an official already in the service of the Government of India or any State Government or any of its Boards/Corporations/local authorities;(d)"Government" means the Haryana Government in the Administrative Department;(e)"Service" means the Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Service;(f)"recognised university" means any university incorporated by law in India or any other university which is declared by Government of India as such for the purpose of these rules.
