Section 2 in The Haryana Guest Teachers Service Act, 2019
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Appropriate Authority" means appointing authority of the corresponding regular teacher;(b)"Appellate Authority" means the appellate authority of the corresponding regular teacher;(c)"Department" means School Education Department;(d)"Government" means the Government of the State of Haryana in administrative department;(e)"guest teacher" means a teacher working as a guest teacher in the Education department;(f)"PRT" means PRT as defined in the Haryana Primary School Education (Group C) State Cadre Service Rules, 2012;(g)"TGT" means TGT as defined in the Haryana Primary School Education (Group C) State Service Rules, 2012;(h)"PGT" means PGT as defined in the Haryana State Education School Cadre (Group B) Service Rules, 2012;(i)"regular teacher" means PRT or TGT or PGT working in Department and who has been issued appointment on regular basis;(j)"superannuation" means fifty-eight years of age.(2)Words and expressions used herein and not defined but defined in Haryana Civil Services (General) Rules, 2016 have the meanings respectively assigned to them in those Rules.
