Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Haryana - Section

Section 21 in Haryana Civil Services (Punishment and Appeal) Rules, 2016

21. Power to interpret, amend and relax these rules.

- The power to interpret, amend and relax these rules shall vest in the General Administration Department, whose decision thereon shall be final.Note. - Communications regarding the interpretation and alteration of these rules shall be addressed to the General Administration Department through the Administrative Department concerned.