Central Civil Services (Leave) (Himachal Pradesh) Amendment Rules, 2009

[27 August 2009]

In exercise of powers conferred by proviso to Article 309 of the Constitution of India, the Governor of Himachal Pradesh is pleased to make the following Rules further to amend the Central Civil Services (Leave) Rules, 1972 in their application to the State of Himachal Pradesh, namely:-

Rule - 1. Short Title And Commencement.

(1)     These Rules may be called the Central Civil Services (Leave) (Himachal Pradesh) Amendment Rules, 2009.

(2)     They shall come into force from the date of their publication in RAJPATRA, Himachal Pradesh.

Rule - 2. Amendment Of Rule 43.

In sub- rule (1) of Rule 43 (1) of the Central Civil Services (Leave) Rules, 1972, for the figure "135" shall be substituted.