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State of Haryana - Section

Section 18 in The Haryana Home Guards and Defence Services (State Service Class II) Rules, 1975

18. Reservation.

- Nothing contained in these rules shall effect reservation and other concession required to be provided for Scheduled Castes and other Backward classes in accordance with the orders issued by the State Government in this regard from time to time, under clause (4) of Article 16 of the Constitution.