Haryana Civil Services (Leave) Amendment Rules, 2023

 

[23rd February 2023]

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 Services (Leave) Rules, 2016, namely:-

Rule - 1.

(1)     These rules may be called the Haryana Civil Services (Leave) Amendment Rules, 2023.

(2)     They shall come into force from the date of their publication in the Official Gazette.

Rule - 2.

In the Haryana Civil Services (Leave) Rules, 2016, (hereinafter called the said rules), in rule 9, in clause (a), (ii) after sub-clause (20), the following sub-clause shall be inserted, namely:-

(20 A) "single male government employee" means an unmarried or widower or legally divorcee Government employee;;

(i)       for sub-clause (3), the following sub-clause shall be substituted, namely:-

(3)   "child care leave" means the leave admissible to a female Government employee and/or single male Government employee for a maximum period of two years (i.e. 730 days) during the entire service for taking care of their two eldest surviving children upto the age of eighteen years only;;

Rule - 3.

In the said rules, in rule 46,-

(i)       for the words "woman Government employee" occurring twice, the words "woman Government employee and single male Government employee" shall be substituted;

(ii)      for sub-rule (1), the following sub-rule shall be substituted, namely:-

"(1) Child care leave shall be admissible for a maximum period of 730 days during the entire service for taking care of two eldest surviving children upto the age of eighteen years only:

Provided that the period of 730 days includes the child care leave availed, if any, by the mother, as a female Government employee, while working under any State Government or the Government of India prior to the submission of application by a single male Government employee of the same two eldest children:

Provided further that condition of less than eighteen years shall not be applicable to the Divyang Child, if-

(a)      impairment is more than sixty percent as per the impairment certificate issued by the competent authority; and

(b)      Divyang Child is completely dependent on the female Government employee or single male Government employee, as the case may be."

(iii)     In the note existing at the end, for the words "woman employee", the words "woman employee and single male employee" shall be substituted.