Section 67 in Haryana Municipal Corporation Act, 1994
67. Posts in Corporation and appointments thereto.
(1)The Government may, by notification, constitute, in the prescribed manner, all or any of the categories of Corporation services:Provided that the Government shall appoint a Corporation Secretary for performing the duties assigned to him under this Act.(2)The Government may make rules for regulating the recruitment and the conditions of service of members of the Corporation services referred to in sub-section (1), and the classification of such services and for the duties and functions of the members of such services.(3)The salary, allowances, gratuity, pension and other payments required to be made to the members of the Corporation services in accordance with the conditions of their service shall be charged from the Corporation Fund in the prescribed manner.(4)[ Creation of posts in a Corporation service shall be made by the Government and appointment of members thereto shall be made as may be prescribed after taking into consideration the requirements of the corporation and its financial capacity but no such member shall be deemed to have been appointed to any civil service or post under the State.] [Substituted vide Haryana Act No. 18 of 1999.](5)For carrying out the purposes of this Act, the Corporation shall take over the entire staff of Faridabad Complex Administration on the existing terms of service and integrate them in the Corporation services.(6)The Corporation may recruit additional staff where necessary subject to the conditions as may be laid down by the Government.(7)In making appointment to any post referred to in this section, the appointing authority shall follow the instructions issued by the Government from time to time in relation to reservation of appointments or posts for Scheduled Castes, Backward Classes and any other category of persons.
