Section 15 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
15. Punishment and appeal.
- [(1) The Haryana Civil Services (Punishment and Appeal) Rules, 1987, as amended from time to time, shall apply to the members so far as they are not inconsistent with the provisions of the Act.] [Substituted by Notification No. GSR46-S.38, 39, 41 and 257/90, dated 20.4.1990.](2)The authority empowered to impose penalties and the appellate authority in respect of a category of posts in Services shall be as specified against that category in Appendix 'C'.(3)The Punjab Civil Service Rules, Volumes I, II and III and Punjab Financial Rules, Volumes I and II, as amended from time to time and applicable to the State of Haryana, shall apply to the members of the Services constituted under these rules so far as they are not inconsistent with the provisions of the Act.(4)[ The Government Employees (Conduct) Rules, 1966, as amended from time to time, and applicable to the State of Haryana, shall apply to the members so far as they are not inconsistent with the provisions of the Act.] [Legislative Supplement Part III dated 27.7.1984.]
