Section 2(12) in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
(12)"Member of the Service" means an officer appointed substantively to a cadre post, and includes, -(a)in the case of a direct appointment an officer on probation, or such an officer who, having successfully completed his probation, awaits appointment to a cadre post;(b)in the case of an appointment by transfer an officer who is on probation or who, having successfully completed his probation, awaits appointment to a cadre post, provided such officer does not have a lien on a substantive post in any Government Department.(c)in the case of an appointment by promotion an officer on probation or such an officer who having successfully completed his probation awaits appointment to a cadre post.Explanation. - It is not necessary that a member of the Service shall at any given time be actually doing the work of a cadre post. He may be working in an ex-cadre post for reasons of administrative convenience. Conversely, an officer officiating against an ex-cadre post may in fact perform the duties of a cadre post;
