- [(1) The State Government may, by notification, constitute municipal services including those of Executive Officers, Municipal Engineers, Health Officers and Secretaries at the State level and one or more other municipal services at the district level, in connection with the affairs of the municipalities, recruitment to which may be made by the State Government, the Director and the Deputy Commissioner as provided in the rules.] [Sub section (1) substituted vide Haryana Act No. 3 of 1994.](2)The establishment charges and the salary, allowances, provident fund, pension and gratuity of persons recruited to the Municipal Services constituted under sub-section (1) and appointed in a municipality shall be payable from the municipal fund.(3)The State Government shall have the power -(a)to determine the strength of the Municipal Services constituted under sub-section (1) and their cadres;(b)to determine the strength and categories of personnel required by each municipality; and(c)to make rules regulating to recruitment, and pay, transfer and other conditions of service of persons appointed, to the said Services.
