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State of Haryana - Section

Section 9 in Haryana Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991

9. Method of recruitment.

(1)Recruitment to the service shall be made;Head Office
(a)In case of Daftri and Jamadar -
(i)by promotion from amongst Peons;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(b)In case of Peon -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(c)In case of Library Attendant -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(d)In case of Chowkidar -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(e)In case Sweeper-cum-Chowkidar -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(f)In case of Sweeper -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(g)In case of Mali-cum-Chowkidar -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
Sub Office
(a)In case of Peon -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(b)In case of Chowkidar -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(c)In case of Sweeper-cum-Chowidar -
(i)by direct recruitment;
(ii)by transfer or deputation of an official already in the service of any State Government or the Government of India;
(2)When any vacancy occurs or is about to occur, the appointing authority shall determine the method by which such vacancy shall be filled in.
(3)All promotions unless otherwise provided shall be made on seniority-cum- fitness basis and seniority alone shall not confer any right to such promotions.