Section 12(2) in Haryana Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991
(2)A member of the service may also be deputed to serve 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 a local authority or university within the State of Haryana;(ii)the Central Government or a company, an association or 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 :Provided that no member of the Service shall be deputed to serve the Central or any other State Government or any organisation or a body referred to in clause (ii) or (iii) except with his consent.
