Section 2 in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointment" means an appointment by direct recruitment;(b)"Backward Classes" means such classes of citizens as specified in Schedule I, II or III;(c)"competent authority" means an officer or an authority authorised to make admission into educational institutions or appointment in services under the State or an authority empowered by the State under sections 8 and 9, as the case may be;(d)"creamy layer" means such class of persons within the Backward Classes as the State Government may, by notification in the Official Gazette specify for the purposes of this Act;(e)"educational institutions" means any institution imparting education, established and maintained by the Government, or receiving aid out of the State funds, and includes Government/Government Aided Technical and Professional Institutions;(f)"Government" means the Government of the State of Haryana;(g)"prescribed" means prescribed by the rules made under this Act;(h)"Schedule" means the Schedules appended to this Act; and(i)"services" means and includes the services under the Government, the Legislature of the State, any institution of Self Government, any local authority, any corporation or company owned or controlled by the State or any such other authority.
