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State of Haryana - Section

Section 29 in Haryana Nurses Registration Council Staff Regulations, 2000

29. Repeal and Saving.

- Any regulation applicable to the Services and corresponding to any of these regulations which is in force immediately before the commencement or these regulations is hereby repealed :Provided that any order made or action taken under the regulations so repealed shall be deemed to have been made or taken under the corresponding provisions of these regulations.Appendix-A[See Regulation (3)]
Sr.No. Designation of posts     Number of Posts Scale of Pay
    Total      
    Permanent Temporary    
1 2 3 4 5 6
1 Superintendent 1 - 1 6500-200-8500-EB-200-10500
2 Deputy Superintendent 1 - 1 5500-175-8300-EB-175-9000
3 Assistant 2 - 2 5000-150-7100-EB-150-7850
4 Clerk-cum-Typist 2 - 2 3050-75-3950-EB-80-4590
5 Peon 1 - 1 2550-55-2660-EB-60-3200
6 Chowkidar-cum-Sweeper 1 - 1 2550-55-2660-EB-60-3200+Special Pay Rs. 65
Appendix-B[See Regulation 8]
Sr.No. Designation of Posts Academic Qualifications and experience if any for direct recruitment
1 2 3 4
1. Superintendent   By promotion :
Two years experience as Deputy Superintendent.      
By transfer or deputation :      
(i) Two years experience as Dy. Superintendent;      
(ii) Knowledge of Hindi upto Matric Standard.      
2. Deputy Superintendent   By promotion :
Eight years experience as Assistant.      
By transfer or deputation :      
(i) Eight years experience as Assistant;      
(ii) Knowledge of Hindi upto Matric Standard.      
3. Assistant   By promotion :
Five years experience as Clerk-cum-Typist.      
By transfer or deputation :      
(i) Two years experience as Assistant or five years experienceas Clerk- cum-Typist;      
(ii) Knowledge of Hindi upto Matric Standard.      
4. Clerk-cum-Typist Essential : By promotion :
    (i) Matric/Higher Secondary or its equivalent (i) Matric/Higher Secondary or its equivalent;
    (ii) Knowledge of Hindi upto Matric Standard (ii) Five years experience as Peon or Chowkidar-cum-Sweeper;
    (iii) To qualify Hindi/English types test at a speed of 25/30words p.m. respectively within one year of appointment and incase of failing to do so he will not be entitled to increment. (iii) Shall have passed a departmental test in Hindi andEnglish of Matric level to be held by the Registrar;
      (iv) To quality Hindi and English Types test at a speed of25/30 words p.m. respectively within one year of appointment andin case of failing to do so he will not be entitled to increment.
      By Transfer or deputation;
      (i) Matric/Higher Secondary or its equivalent;
      (ii) Knowledge of Hindi upto Matric Standard;
      (iii) One year experience as Clerk-cum-Typist;
      (iv) To qualify Hindi/English test at a speed of 25/30 wordsp.m. respectively within one year of appointment and in case offailing to do so he will not be entitled to increment.
    In the case of Ex-Servicemen :  
    (i) Matric or fifteen years service in the Army and ArmyCertificate Class I;  
    (ii) To qualify Hindi/English typing test at a speed of 25/30words p.m. respectively within one year of appointment and incase of failing to do so he will not be entitled to increment.  
5. Peon (i) Should be able to read and write Hindi; (i) Should be able to read and write Hindi;
    (ii) Should know Cycling (ii) Should know Cycling;
    (iii) Preference will be given to Ex-military person. (iii) Preference will be given to Ex-military person.
6. Chowkidar-cum-Sweeper (i) Should be able to read and write Hindi; (i) Should be able to read and write Hindi;
    (ii) Should know Cycling; (ii) Should know Cycling;
    (iii) Preference will be given to Ex-military person. (iii) Preference will be given to Ex-military person.
Appendix-C[See Regulation 23(1)]
1 2 3 4 5 6
2. Deputy Superintendent Council 1. Minor Penalties :    
(ii) Censure;          
(iv) Recovery from pay of the whole or part of any pecuniaryloss caused by negligence or breach of orders to the Central Government or a State Government or a StateGovernment or to a Company and association or a body ofindividuals whether incorporated or not which is wholly or substantially owned or controlled by theGovt. or to a local authority or university set up by an Act ofParliament or the Legislature of a State;      
2. Major Penalties;          
(vii) Reduction to a lower stage in the time scale of pay forspecified period with further directions as to whether or not theGovernment employees will earn increments of pay during theperiod of such reduction whether on the expiry of such period the reduction will or will not have the effect or postponingthe future increments of his pay;        
(ix) Compulsory retirement;          
(xi) Dismissal from Service which shall ordinarily be adisqualification for future employment under the Council.          
4. Clerk-cum-Typist        
6. Chowkidar-cum-Sweeper        
[See Regulation 23(2)]
Sr. No. Designation of Posts Nature of Order Authority empowered to make Order Appellate Authority
1 2 3 4 5
1. Superintendent (i) Reducing or withholding the amount of ordinary oradditional pension admissible under the rules governing persons; Council Government
2. Deputy Superintendent (ii) Terminating the appointment otherwise than on hisattaining the age fixed for superannuation.    
3. Assistant      
4. Clerk-cum-Typist      
5. Peon      
6. Chowkidar-cum-Sweeper      
AppendixProvident Fund Regulations(See Regulation 12)