Section 10(d) in The Haryana Staff Selection Commission Act, 2004
(d)it shall not be necessary to consult the Commission for suitability of candidates for appointment to -(i)a temporary post, the necessity for which is declared at the time of its creation to be unlikely to continue for more than six months;(ii)appointment to permanent post of a person temporarily for a period not exceeding six months, owing to emergent circumstances having arisen, if it is necessary in public interest to fill the vacancy immediately and there is likely to be undue delay in making appointment in consultation with the Commission; and(iii)a post to be filled in by promotion or transfer.
