In exercise of the power
conferred by 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 Services (Leave) Rules, 2016, namely:- These rules may be called the
Haryana Civil Services (Leave) Amendment Rules, 2017. In the Haryana Civil Services
(Leave) Rules, 2016 (hereinafter called the said rules), in rule 9, in clause
(a),- (i) in
sub-clause (8), in item (v) for the words "79,000" the words
"Rs. 2,24,100/-" shall be substituted. (ii) in sub-clause (18), for
the words "pay scale" the words "level or pay scale" shall
be substituted. In the said rules in rule 21, in
sub-rule (1), for the words and sign "pay band, grade pay," the words
"level or pay scale" shall be substituted. In the
said rules, in rule 44, after Note 2, the following Note shall be added,
namely:- "Note 3.-Where the woman
employee gives birth to a dead baby or the child dies during the currency of
maternity leave, in such case the maternity leave upto 45 days or 7 days from
the date of death of the child, whichever is later, shall be admissible." In the said rules, in rule 47,
for sub-rule (1), the following sub-rule shall be substituted, namely:- "(1) A male Government
employee upto two surviving children may be granted paternity leave by the Head
of office for a period of 15 days during the confinement of his wife or from
the date of valid adoption of a child of less than one year. This leave can be
availed during 15 days before or upto 6 months from the date of delivery of the
child." In the
said rules, in rule 50, in sub-rule (3)- in clause (i), the word 'or'
appearing at end shall be omitted; and (ii) in clause (ii), for the word
"or" the word "and" shall be substituted. In the
said rules, after rule 87, the following rule shall be added, namely:- "88. Special casual leave to
differently-abled employees for attending
Conference/Seminar/Training/Workshop.- Special Casual leave for not more
than 10 days in a calendar year may be granted to differently-abled employees
by Head of office for participating in the Conference/Seminar/Training/Workshop
related to Disability and Development Programmes organized by the- (i) Central
Government or State/UT Government and their Institutes/Agencies; (ii) International
Agencies like UNO, WHO etc.; or (iii) recognized
Universities and Educational Institutions working for persons with
disabilities. Note.-The Government employee
availing this leave shall have to submit a certification of participation
issued by the competent authority of Organization, Institute or Department, as
the case may be.? In the said rules, in Annexure-1,
against serial number 2, for the existing entry, the following entry shall be
substituted, namely:- 'Level/Pay Scale'HARYANA CIVIL SERVICES (LEAVE) AMENDMENT
RULES, 2017
PREAMBLE