Section 15(4) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(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.]
