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State of Haryana - Section

Section 4 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

4. Power to amend and interpret these Rules.

- 4.1 The Board of Directors of the Apex Bank subject to the prior approval of the Registrar shall be competent to enact amend, rescind and make additions to these Rules from time to time. However, no new regulations or alternations in the existing Service Rules shall operate to reduce the scale of pay of an employee of which he is entitled to draw pay in a substantive capacity on the day or date on which the new rule or alteration comes into force.
4.2Should any doubt arise in the interpretation these Rules, shall vest in the Registrar and the advice of the Registrar shall be final and binding.