Section 12(2) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998
(2)A member of Service may also be deputed to serve as under :(i)a company, an association or a body of individuals whether incorporated or not, which is wholly or substantially owned or controlled by the State Government, a Municipal Corporation or Municipal Council or Municipal Committee or a local authority or University [or any other department of the State Government] [Words added by Haryana Notification No. S.O.94/H.A.16/1994/Section 67/2002, dared 22.11.2002.] within the State of Haryana;(ii)the Central Government or a company, an association or a body of individuals, whether incorporated or not, which is wholly or substantially owned or controlled by the Central Government; or(iii)any other State Government, an international organisation, an autonomous body not controlled by the Government or a private body.[-] [Proviso omitted by Haryana Notification No. G.S.R. 10/H.A. 16/1994/Section 67/2003, dated 2.5.2003.]
