Section 7(8) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
(8)If the Commission considers it necessary to make any change in the list received from the Government, it shall inform the Government of the changes proposed and after taking into account the comments, if any, of the Promotion Service. Government, may approve the list finally with such modification, if any, as may, in its opinion, be just and proper.
