Section 11 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
11. Cadres and scale of pay.
(1)The number of posts created for a Service by the Government under clause (a) of sub-section (3) of Section 38, shall be deemed to be the cadre of that Service which shall be subject to variation as may be considered necessary by the Government.(2)The scales of pay of the post in various Services shall be as given in Appendix A:Provided that the Government may revise the scale of posts in a Service, as it may deem proper from time to time.(3)The appointing authority may, for special reasons to be recorded in writing, sanction a start of higher pay than the minimum of the scale of first appointment to any person.(4)The appointing authority may besides the two posts indicated in Appendix A for reasons to be recorded in writing, sanction a selection grade to a member of any category of a Service, who has completed at least eight years of continuous service as such on the basis of his seniority-cum-merit, against twenty per cent posts of the total sanctioned strength to that category.
