[05th
January 2023] In exercise of the powers
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 Finance Department Treasuries (Group B) Service Rules, 1980, namely:- "5.
Age.- No person shall be appointed to
any post in the service by direct recruitment who is less than eighteen years
or more than forty-two years of age on the last date of submission of
application to the Commission or any other recruiting authority: Provided that a relaxation
in upper age limit shall be admissible to the persons of various categories as
prescribed by the Government from time to time.".Haryana
Finance Department Treasuries (Group B) Service (Amendment) Rules, 2023
These rules may be called the Haryana Finance Department Treasuries (Group B)
Service (Amendment) Rules, 2023.
In the Haryana Finance Department Treasuries (Group B) Service Rules, 1980, for
rule 5, the following rule shall be substituted, namely:-