Section 18 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
18. Leave, travelling allowance, joining time, suspension, medical facilities, fees and honoraria and other matters.
- In respect of leave, travelling allowances, joining time, suspension, medical facilities, fees, honoraria, house rent allowance, dearness allowance, fixation of pay, grant of increment, crossing of efficiency bar, deputation and other matters not expressly provided in these rules, member shall be governed by the corresponding provisions contained in the rules applicable to Haryana Government employees. The authority competent to sanction casual leave, earned leave, increment and efficiency bar shall be as indicated against each category of Services of Appendix D:Provided that a person on transfer shall draw his travelling allowance and joining time benefits from the committee to which he is transferred.
