Section 2(1) in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Clinical Establishments (Registration and Regulation) Act, 2010 (Central Act 23 of 2010);(b)"Chairman" means the Chairman of the State Council;(c)"Chairperson" means the Chairperson of the authority;(d)"Convenor" means the Convenor of the authority;(e)"member secretary" means the member secretary of the State Council.
