Section 2(c) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(c)"Deputy Commissioner" mean the Deputy Commissioner of the district wherein the House is [proposed to be built, purchased or repaired] [Haryana Notification No. GSR 129/HA 9/79/S. 8/Amd (i)/80 dated 11.12.1980.] with the aid of the advance by a Borrower;
