[26th
October 2023] In exercise of the powers
conferred under sub-section (2) of section 67 of the Haryana Municipal
Corporation Act, 1994 (16 of 1994), the Governor of Haryana hereby makes the
following rules further to amend the Haryana Municipal Corporation Employees
(Recruitment and Conditions) Service Rules, 1998, namely :- (1)
These rules may be called the Haryana
Municipal Corporation Employees (Recruitment and Conditions) Service
(Amendment) Rules, 2023. (2)
They shall come into force on the date of
their publication in the Official Gazette. In the Haryana Municipal
Corporation Employees (Recruitment and Conditions) Service Rules, 1998
(hereinafter called the said rules), in rule 2,- (i)
after clause (e), the following clause shall
be inserted, namely:- "(ea)
"recruiting agency" means the Haryana Public Service Commission or
Haryana Staff Selection Commission or any other body constituted by the
Government for selection of candidates for appointment to Service, as the case
may be;" and (ii)
clause (h) and entries thereagainst shall be
omitted. In the said rules, for rule
6, the following rule shall be substituted, namely:- "6.
Appointing authority.- Appointment to
the posts in the Service shall be made by the authorities mentioned in column 3
of Appendix C to the rules.".Haryana
Municipal Corporation Employees (Recruitment And Conditions) Service
(Amendment) Rules, 2023