Section 8 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
8. Integration of existing employees.
(1)All the employees of municipalities located in Haryana and working on regular basis on the day these rules come into force shall stand integrated according to the procedure as may be laid down by the Government.(2)There shall be no reduction in the basic pay which a municipal employee was drawing immediately before these rules come into force, but any special pay which an employee was getting for performing any additional duties shall not be protected.(3)Without prejudice to the provisions of sub-rule (2) the pay of a municipal employee shall be adjusted and fixed in the scale of pay of the cadre as laid down in the Appendix A in accordance with the provisions contained in Punjab Civil Services Rules, Volume I, Part I, as applicable to the State of Haryana.
