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Haryana Civil Service (Executive Branch) Amendment Rules, 2024

Haryana Civil Service (Executive Branch) Amendment Rules, 2024

Haryana Civil Service (Executive Branch) Amendment Rules, 2024

 

[08th February 2024]

In exercise of the powers conferred under the proviso to article 309 of the Constitution of India, the Governor of Haryana hereby makes the following rules further to amend the Haryana Civil Service (Executive Branch) Rules, 2008, namely:-

Rule - 1.

These rules may be called the Haryana Civil Service (Executive Branch) Amendment Rules, 2024.

Rule - 2.

In the Haryana Civil Service (Executive Branch) Rules, 2008, in rule 11, in sub-rule (1), in clause (III), in sub-clause (ii), after the words and signs "a score of minimum thirty-three percent (33%) marks in English and Hindi language (compulsory papers).", the following words and signs shall be inserted, namely:-

"However, where sufficient number of candidates being persons with benchmark disabilities are not available, the Commission may lower the said limit of 45% marks upto 35% marks.".