]In exercise of the powers conferred by the proviso
to Clause (3) of Article 320 of the Constitution of India, the Governor of
Haryana hereby makes the following regulations further to amend the Haryana
Public Service Commission (Limitation of Functions) Regulations, 1973, namely
:- These regulations may be called the Haryana Public
Service Commission (Limitation of Functions) Amendment Regulations, 2005. In the Haryana Public Service Commission
(Limitation of Functions) Regulations, 1973, in Part-II Limitations, in
Regulation 3, for Clause (a), the following clause shall be substituted, namely
:- "(a) initial appointments to all Group B (Gazette),
Group C and Group D (Non-Gazette) posts;".THE HARYANA PUBLIC SERVICE
COMMISSION (LIMITATION OF FUNCTIONS) REGULATIONS, 1973
PREAMBLE