PUNJAB CIVIL SERVICES RULES VOLUME-I PART-I (HARYANA-AMENDMENT) RULES, 2006

PREAMBLE

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 Punjab Civil Services Rules, Volume I, Part-I as applicable to the State of Haryana, namely:-

Rule - 1.

(1)     These rules may be called the Punjab Civil Services Rules Volume-I Part-I (Haryana-Amendment) Rules, 2006.

(2)     They shall come into force on the 1.1.2006

Rule - 2.

In the Punjab Civil Services Rules, Volume I, Part I, in rule 1.2,-

(i)       In clause (5), for sign "." existing at the end the sign ":" shall be substituted; and

(ii)      The following proviso shall be added at the end, namely:-

"Provided that the rules in Volume II of these rules called the Punjab Civil Services Rules, Volume II" shall not apply to the Government employees who are appointed to the posts mentioned in categories (1) to (5) above on or after 1st day of January 2006. They shall be covered by the 'New Defined Contribution Pension Scheme' to be notified by the Government".