Section 7(13) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(13)The person against whom a charge is being inquired into, shall be allowed to obtain the assistance of a Government employee or a retired Government employee if he so desires, in order to produce his defence before the inquiry officer. If the charge or charges are likely to result in the dismissal of the person from the service of the Government, such person may, with the sanction of the inquiry officer, be represented by counsel:Provided that if in any enquiry, counsel is engaged on behalf of any department of Government, the person against whom the charge or charges are being inquired into, shall also be entitled to engage counsel:Provided further that the assistance of a particular Government employee shall be allowed only if the inquiry officer is satisfied that he is of such rank as is appropriate in the circumstances of the case and that he may be spared by the department concerned for that purpose.
