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".