Section 10 in Haryana Electricity Regulatory Commission (Officers and Employees Conditions of Service) Regulations, 1999
10.
Subject to the above and other provisions of these Regulations and conditions mentioned in Annexures 'A' to 'E' to these Regulations, the service condition applicable to employees appointed to any civil service or post in connection with the affairs of the State of Haryana, including the Government Employees (Conduct) Rules, 1966, Haryana Civil Services (Punishment and Appeal) Rules, 1987 and other applicable rules and regulations in the case of the Civil Services in Haryana, shall apply mutatis mutandis to the officers and employees of the Commission. In case of any inconsistency between these Regulation as modified from time to time and the terms and conditions contained in the letter of appointment on the one part and the above rules and regulations of employees of Haryana Civil Services applied mutatis mutandis on the part, the former shall prevail.
