Section 7 in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
7. Age.
(1)The minimum and maximum age for direct appointment shall be such as may be notified by Government from time to time.(2)The selection of candidates shall be made by the Commission, after holding a competitive examination, the syllabus for which shall be such as may be prescribed by Government from time to time :Provided that a candidate shall not be considered qualified for appointment, unless he obtains not less than forty per cent marks in each subject and also not less than fifty per cent marks in the aggregate, and no candidate who does not obtain the qualifying marks shall be called for interview by the Commission.(3)Appointments to the Service shall be made according to the number of vacancies to be filled by direct appointment strictly in the order of merit indicated by the Commission.Explanation. - When so required by Government, the Commission may hold a combined competitive examination for selection to the Service as well as to any other Engineering Service or Services of the State and in such an event appointments shall be made in the order of merit indicated by the Commission, after allowing persons that are appointed to another Service.
