Section 4 in The Haryana Public Service Commission (Additional Functions) Act, 1974
4. Repeal.
- The Punjab Public Service Commission (Additional Functions) Act, 1955 (Punjab Act 9 of 1955), in its application to the State of Haryana, is hereby repealed.NotificationsNo. G.S.R.3/Const./Art.320/2005. dated 15.6.2005. - In exercise of the powers conferred by the proviso to Clause (3) of Article 320 of the Constitution of India, the Governor of Haryana hereby makes the following regulations further to amend the Haryana Public Service Commission (Limitation of Functions) Regulations, 1973, namely :-
