Section 25 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
25. [ Reservations. [Substituted by Haryana Government Notification No. GSR 70/HA/24/73/Section 38, 39, 41 dated 13.12.1985.]
- Nothing contained in these rules shall affect reservations and other concessions required to be provided for Scheduled Castes, Backward Classes, Ex-servicemen, Physically handicapped persons or any other class or category of persons in accordance with the orders issued by the State Government, in this regard, from time to time:Provided that the total percentage of the reservations so made shall not exceed fifty per cent at any time.] [Substituted by Haryana Government Notification No. GSR 86/HA 24/73/Section 38, 39 & 41, dated 25.9.1987.]
