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State of Haryana - Section

Section 4 in The Haryana Staff Selection Commission Act, 2004

4. Mode of appointment of Chairman and members.

- Appointment of Chairman and members of the Commission shall be made by the Government on the recommendations of the collegium which shall consist of a Minister of the Cabinet rank (to be nominated by the Chief Minister), the Chief Secretary to Government, Haryana and the Legal Remembrancer and Secretary to Government, Haryana, Legislative Department. The collegium shall evolve its own procedure in recommending the name/names of Chairman/members to the Chief Minister, who would make the final selection for the purpose of making the appointment by the Government.