Section 2 in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"appointment to the Service" means an appointment made to the post in service and includes an appointment, made according to the terms and provisions of this Act, to an officiating vacancy of a post in Service;(2)"Assistant Executive Engineer" means a member of the Service in the junior scale of pay;(3)"Cadre post" means a permanent post in the service;(4)"Class II Service" means the Haryana Service of Engineers, Class II, Public Works Department in the Buildings and Roads Branch, Public Health Branch or Irrigation Branch, as the case may be;(5)"Commission" means the Haryana Public Service Commission;(6)"Competent Authority" means such Government officer or authority as the Government may, by notification in the Official Gazette, appoint to perform the functions of a competent authority under this Act;(7)"Department" means the Public Works Department of the Government in the Building and Roads Branch, Public health Branch or Irrigation Branch, as the case may be;(8)"Direct appointment" means an appointment by open competention but does not include -(a)an appointment made by promotion; and(b)an appointment by transfer of an officer already in the Service of a State Government or of the Union.Explanation. - A Class II Officer who enters the Service by open competitive selection, shall, for the purposes of this Act, be deemed to have entered the service by direct appointment;(9)"Engineer-in-Chief" means an Engineer-in-Chief of the Haryana Public Works Department in the Buildings and Roads Branch, Public Health Branch or Irrigation Branch, as the case may be, and includes a post declared by the Government as of equivalent responsibility;(10)"Executive Engineer" means an officer-in-charge of a division and includes an officer holding a post of equivalent responsibility;(11)"Government" means the Haryana Government in the Administrative Department of Public Works Department in the Building and Roads Branch, Public Health Branch and Irrigation Branch, as the case may be;(12)"Member of the Service" means an officer appointed substantively to a cadre post, and includes, -(a)in the case of a direct appointment an officer on probation, or such an officer who, having successfully completed his probation, awaits appointment to a cadre post;(b)in the case of an appointment by transfer an officer who is on probation or who, having successfully completed his probation, awaits appointment to a cadre post, provided such officer does not have a lien on a substantive post in any Government Department.(c)in the case of an appointment by promotion an officer on probation or such an officer who having successfully completed his probation awaits appointment to a cadre post.Explanation. - It is not necessary that a member of the Service shall at any given time be actually doing the work of a cadre post. He may be working in an ex-cadre post for reasons of administrative convenience. Conversely, an officer officiating against an ex-cadre post may in fact perform the duties of a cadre post;(13)"Prescribed" means prescribed by rules made under this Act;(14)"Superintending Engineer" means an officer-in-charge of an area known as a Circle or whose duties are of equivalent responsibility to the charge of a Circle;(15)"Service" means the Haryana Service of Engineers, Class I, Public Works Department in the Buildings and Roads Branch, Public Health Branch or Irrigation Branch, as the case may be; and(16)"University" means -(a)any University incorporated by law in any of the States of India; and(b)in the case of degree or diplomas obtained as a result of examinations held before the 15th August, 1947, the Punjab, Sind or Dacca University; and(c)any other University, which is declared by the Government to be a recognised University for the purposes of this Act.
