Section 2 in Haryana Urban Development Authority Employees' Pension Regulations, 2001
2. Definitions.
- In these regulations, unless the context otherwise requires,(a)"competent authority" means the authority competent to sanction pension to the employees of Haryana Urban Development Authority. The competent authority for the purpose of these regulations shall be the Chief Administrator of Haryana Urban Development Authority;(b)"employee" means the regular employees of Haryana Urban Development Authority;(c)"pension" means the pension as defined in the Punjab Civil Services Rules, Volume II, as applicable to the State of Haryana.
