Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Haryana - Subsection Section 8(a) in The Haryana Lokpal (Conditions of Service) Rules, 1999 (a)Lokpal shall be entitled to leave on full allowances at the rate of one month from each completed year of service and proportionately for the remaining period of service;
