Section 2 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Clinical Establishments (Registration and Regulation) Act, 2010 (Central Act 23 of 2010);(b)"Chairman" means the Chairman of the State Council;(c)"Chairperson" means the Chairperson of the authority;(d)"Convenor" means the Convenor of the authority;(e)"member secretary" means the member secretary of the State Council.(2)The words and expression used herein and not defined in these rules but defined in the Act shall have the same meanings respectively assigned to them in the Act.
