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State of Haryana - Section

Section 36 in Haryana Fire Service Act, 2009

36. Bar of other employment.

(1)No member of the Service shall engage himself in any employment or other office other than his duties under this Act.
(2)Every member of the Service shall be considered to be always on duty and is bound at any time to attend at any place and to any duty relevant to the Service within or outside the State.