Loading...
Do check our products such as, LIBIL: litigation check tool to mitigate legal risk, Patrol: case management tool to monitor and collaborate on cases, and legal research tool to access largest legal database.

HARYANA STATE POLLUTION CONTROL BOARD (GROUP A, B, C AND D) SERVICE (AMENDMENT) REGULATIONS, 2019

HARYANA STATE POLLUTION CONTROL BOARD (GROUP A, B, C AND D) SERVICE (AMENDMENT) REGULATIONS, 2019

HARYANA STATE POLLUTION CONTROL BOARD (GROUP A, B, C AND D) SERVICE (AMENDMENT) REGULATIONS, 2019

PREAMBLE

In exercise of the powers conferred by sub-section (3) and (3A) of section 12 of the Water (Prevention and Control of Pollution) Act, 1974 (Central Act No. 6 of 1974), the Haryana State Pollution Control Board with the approval of the State Government hereby makes the following regulations further to amend the Haryana State Pollution Control Board (Group A, B, C and D) Service Regulations, 2004, namely:-

Regulation - 1.

These regulations may be called the Haryana State Pollution Control Board (Group A, B, C and D) Service (Amendment) Regulations, 2019.

Regulation - 2.

In the Haryana State Pollution Control Board (Group A, B, C and D) Service Regulations, 2004, in Appendix-B, in note existing at the end, for clause (i), the following clause shall be substituted, namely:-

"(i) Hindi or Sanskrit as one of the subject in Matric or Higher Education is essential for all the above mentioned post except for the posts mentioned at serial numbers 31 to 35.".