Section 2(1) in Haryana Lokayukta Functions Inquiry and Investigation Rules, 1999
(1)In these rules, unless the context otherwise requires, -(a)"Act" means Haryana Lokayukta Act, 1997 (Act 21 of 1998);(b)"Commissioner" means Commissioner and Secretary to Lokayukta;(c)"Form" means a form appended to these rules;(d)"Investigation" includes any inquiry or other proceedings in connection with the complaint, but not a preliminary inquiry;(e)"Section" means the section of the Act.
