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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(2)A confidential file shall also be maintained for each member:Provided that Government may, if it so decides, make such arrangements as it may deem necessary to maintain, in addition, a centralised record of leave, pay and service of members.