Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(i) in Haryana Civil Services (Compassionate Financial Assistance or Appointment) Rules, 2019

(i)"Government employee" means a member of the State Services of Group A, B, C or D whose,-
(i)conditions of service are regulated by rules made by the Governor of Haryana under the proviso to article 309 of the Constitution of India;
(ii)appointment is made on regular basis in connection with the affairs of Government of Haryana; and
(iii)pay is debited to Consolidated Fund of the State of Haryana except when serving on foreign service or deputation but it shall not include persons -