Section 14 in Haryana State Agricultural Marketing Board Service Rules, 1974
14. Leave, provident fund and other matters.
(1)In respect of pay, leave and all other matters not expressly provided for in these rules except provident fund and gratuity, the members of the Service shall be governed by the Punjab Civil Service Rules, as applicable in the State of Haryana from time to time and such other rules and regulations as may have been or may hereafter be made by the Government and adopted by the Board.(2)In respect of provident fund and gratuity the members of the Service shall be governed by the Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965.
