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State of Haryana - Section

Section 10 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

10. Method of recruitment.

(1)After filling in the vacancies in the manner specified in rule 8, the remaining vacancies and the vacancies which may occur thereafter, shall, subject to the provisions of the Haryana Public Service Commission (Additional Functions) Act, 1974, be filled in the following manner as specified in Appendix B :
Method of Recruitment In respect of serial number in Appendix B
State Level Services
(i) Only by direct recruitment ... Serial Nos. 3 and 5
(ii) Only by promotion on seniority-cum-merit basis ..... Serial Nos. 6, 7, 8 and 9
(iii) 50 per cent direct recruitment and 50 per cent bypromotion ... Serial Nos. 1, 2, 4 and 10
Direct Level Services
(i) Only direct recruitment ... Serial Nos. 1, 2, 3, 4, 5, 8, 9, 10, 11, 14, 20, 22, 27,28, 33, *[omitted] 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46,47, ***[omitted], 50, 51, 52, 53, 54, 55, 56, 57, 58, 60, 61, 63,64, 65, 66, 67, 68, 68 and 69.
(ii) Only by promotion on seniority-cum-merit basis .. Serial Nos. 6, 7, 12, 13, 15, 17, 19, 21, 24, 26, 29, 34,59 and 62
(iii) 50 per cent by direct recruitment and 50 per cent bypromotion .. Serial Nos. 16, 18, 23, 25, 30, 31, 32, ****[48 and 49].
**[(iv) 80 per cent by direct recruitment and 20 per cent bypromotion Serial No. 35]
*Omitted by Haryana Government Notification No. G.S.R.72/H.A. 24/73/Sections 38, 39, 41 and 257/83, dated 15th December, 1983.** Inserted by Haryana Government Notification No. G.S.R.72/H.A. 24/73/Sections 38, 39, 41 and 257/83, dated 15th December, 1983.***Omitted by Haryana Government Notification No. G.S.R.73/H.A.24/73/Section 38, 39, 41 and 257/88, dated 30th September, 1988.****Substituted by Haryana Government Notification No. G.S.R.73/H.A.24/73/Section 38, 39, 41 and 257/88, dated 30th September, 1988.
(2)if no suitable candidate is available for appointment by direct recruitment or by promotion, the vacancy may be filled up by transfer or on deputation by suitable persons.