Section 5 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
5. Appointment of the officer and employee in the Bank's service.
(1)The Chairman shall be the Appointing Authority in respect of officer and the General Manager shall be the Appointing Authority in respect of employee:Provided that if there is no incumbent to the post of General Manager, the Chairman shall be the Appointing Authority in respect of employee also.(2)Save as provided in regulation 4, all appointments in the Bank shall be made in accordance with the rules made by the Central Government in terms of section 29 of the Act.(3)Every officer or employee on his first appointment in the service of the Bank, shall be required to produce a certificate of fitness by the medical authority as may be specified by the Bank.(4)(i)Disqualification. - No officer or employee, -(a)who has entered into or contracted a marriage with a person having a spouse living, or(b)Who, having a spouse living, have entered into or contracted a marriage with any person, shall be eligible for appointment to the said post:Provided that the Appointing Authority may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt from the operation of this regulation;(ii)Every officer or employee on his first appointment in the service of the Bank shall furnish a declaration about his marital status as per Schedule - I.
