Section 8(3) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(3)Without prejudice to the provisions of sub-rule (2) the pay of a municipal employee shall be adjusted and fixed in the scale of pay of the cadre as laid down in the Appendix A in accordance with the provisions contained in Punjab Civil Services Rules, Volume I, Part I, as applicable to the State of Haryana.
