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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(2)There shall be no reduction in the basic pay which a municipal employee was drawing immediately before these rules come into force, but any special pay which an employee was getting for performing any additional duties shall not be protected.