Section 2 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Haryana School Education Act, 1995 (Act 12 of 1999);(b)"aided sanctioned post" means the post for which grant-in-aid is allowed by the Education Department Haryana;(c)"Department" means the Department of Secondary Education or Primary Education, Haryana, as the case may be;(d)"Emoluments" for the purpose of pension mean basic pay+special pay and personal pay, if any;(e)"Form" means from appended to these rules;(f)"Management" means the managing committee constituted by the members of the aided school and approved by the Director;(g)"pay" means the amount drawn monthly by an employee as :-(i)pay other than special pay or pay granted in lieu of his personal qualification, which has been sanctioned for a post held by him substantively or in an officiating capacity or to which he is entitled;(ii)special pay and personal pay, if any;(iii)any other emoluments which may specially be classified as pay by the Government from time to time;(h)"Service" means the service rendered in an aided school against sanctioned post;(i)the words and expressions used in these rules but not defined, shall have the same meaning as assigned to them in the Haryana School Education Act, 1995 (Act 12 of 1999).
