Section 13(3) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998
(3)In respect of leave, travelling allowance, joining time, suspension, medical facilities fees, honoraria, house rent allowance, fixation of pay, grant of increment, crossing of efficiency bar, deputation and other matters not expressly provided in these rules, members of service shall be governed by Civil Services Rules mutatis mutandis are applicable to Haryana Government employees from time to time.
