Section 8(8) in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010
(8)If the Commission considers it necessary to make any change in the list received from the Government, it shall inform the Government of the changes proposed and after taking into account the comments, if any, of the Government, may approve the list finally with such modifications, if any, as may, in its opinion, be just and proper.
