Section 3 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
3. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"appointing authority" means,-(i)the authority empowered to make appointments to the service of which the Government employee is for the time being a member ; or(ii)the authority empowered to make appointments to the post which the Government employee for the time being holds ; or(iii)the authority which appointed the Government employee to such service, pay structure or post, as the case may be; or(iv)where the Government employee having been a permanent member of any other service or having held any other post, has been in continuous employment of the Government, the authority which appointed him to that service or to that post whichever authority is the highest authority;(b)"commission" means the Haryana Public Service Commission;(c)"government" means the Government of the State of Haryana in the administrative department;(d)"government employee" means any person appointed to any civil service or post in connection with the affairs of the State of Haryana;Explanation. - A Government employee whose services are placed at the disposal of a company, corporation, organization or a local authority by the Government shall, for the purpose of these rules be deemed to be a Government employee serving under the Government notwithstanding that his salary is drawn from sources other than the consolidated fund of the State;(e)"governor" means the Governor of Haryana;(f)"punishing authority" means the authority competent under these rules or respective service rules to impose any of the penalties specified in rule 4 on a Government employee;(g)"services" means the civil services under the administrative control of the Haryana Government classified as under:-
