Section 2 in Haryana State Electricity Board (Workshop Organisation) Regulations, 1992
2. Definitions.
- In these regulations, unless the context otherwise requires -(a)'Act' means the Electricity (Supply) Act, 1948 as amended from time to time.(b)'Appointing Authority' means the authority specified in Appendix 'B' or as may be declared by the Board from time to time.(c)'Appendix' means an appendix appended to these regulations.(d)'Board' means the Haryana State Electricity Board.(e)'Chairman' mean the Chairman of the Haryana State Electricity Board.(f)'Cadre' means the strength of a service or part of a service sanctioned as a separate unit in the Board.(g)'Direct recruitment' means an appointment made to the service otherwise than by promotion from within the service or by transfer or deputation of an employee already in the service of the Government of any Undertaking of the Government or any other Electricity Board.(h)'Government' means the State Government in the State of Haryana or the Central Government in the case of Union of India.(i)'Medical Authority' means the authority approved by the Board for the purpose, from time to time.(j)'Punishing Authority' means the authority specified in Appendix- 'B' or as may be declared by the Board from time to time.(k)'Selection Committee' means the Committee constituted by the Board or any other authority competent to do so for the purpose of selecting candidates for appointment to the service.(l)'Service' means a service constituted in connection with the affairs of the Board.(m)'Secretary' means the Secretary of the Board. This shall also include the Additional Secretary.(n)'Whole-Time-Members' means the Chairman, Member (Technical), Member (Finance and Commercial) and any other member of the Board appointed to serve on whole time basis.
