Section 2 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980
2. Definitions.
- (i) In these regulations unless there is anything repugnant to the subject or context :-(a)"Act" means the Haryana Housing Board Act, 1971 (Act 20 of 1971), and shall include any statutory amendment, modification or enactment thereof for the time being in force.(b)"Government" means the Government of the State of Haryana.(c)"Board" means the Housing Board Haryana, constituted by Government under section 3 of the Act and shall include its successors and assigns.(d)"Chairman" means the Chairman of the Board duly appointed by the Government under section 3 of the Act.(e)"Chief Administrator" means the Chief Administrator of the Board duly appointed by the Government under section 3 of the Act.(f)"Member" means a member of the Board duly appointed under section 3 of the Act.(g)"Section" means a branch of the administrative set up of the Board's Head Office dealing with a particular subject.(h)"Schedule" means a schedule appended to these regulations.(ii)Other terms and expressions used in these regulations shall have the meanings respectively assigned to them under the Act and the Rules framed thereunder as amended from time to time.(iii)[ The employees of the Board shall be classified as class-I, II, III and IV on the pattern of Haryana Government.] [Added vide Haryana Government Notification - see Haryana Gazette Part III dated 26.4.1988 page 119.]
