Section 2(1) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(1)In these rules, unless the context otherwise requires,-(a)'Act', means the Haryana Municipal Act, 1973;(b)'Appendix' means an Appendix to these rules;(c)'appointing authority' means the authority indicated as appointing authority against each category of the Service in Appendix 'C';(d)'Board' means the Subordinate Service Selection Board, Haryana;(e)'Commission' means the Haryana Public Service Commission;(f)'direct recruitment' means an appointment made by selection otherwise than by promotion from within the Service or by transfer of an official already in the service of the Government of India or any State Government;(g)'Government' means the Government of Haryana in the Local Government Department;(h)'leave' includes earned leave, maternity leave, not due, leave on half pay, medical leave, commuted leave and extraordinary leave but does not include causal leave;(i)'member' means a member of the State Level or District Level Service detailed in Appendix A;(j)'pay' means the amount drawn monthly by a member of the Service as pay which has been sanctioned for the post held by him substantively or in officiating capacity and includes special or personal pay, if any, or any emoluments which may be specifically classed as pay by the Government but does not include any kind of allowances;(k)'qualified' means a person who fulfills the qualifications prescribed in appendix B to these rules;(l)'recognised university' or 'institution' means, -(i)any university or institution incorporated by law in any of the States in India; or(ii)in the case of degree, diploma or certificate obtained as a result of examinations held before the 15th August, 1947, the Punjab, Sind or Dacca University; or(iii)any other university or institution which is declared by the Government to be a recognised university or institution, as the case may be, for the purpose of these rules;(m)'section' means a section of the Act;(n)'Service' means municipal service constituted by the Government at State level and District level under sub-section (1) of section 38 of the Act in the manner prescribed in these rules;(o)'Unqualified' means a person who does not fulfil the qualifications prescribed in Appendix B to these rules;(p)'vacancy' means a vacancy in a post in a Service when there is no incumbent actually working against it whether due to transfer, leave or suspension or on account of any other reason if the post is already in existence or if no incumbent has been appointed in a newly created post:Provided that for purpose of these rules, a post shall not be deemed to be vacant if it is to continue for a period of less than two months or if the incumbent of the post is likely to be absent from duty for less than two months.
