Section 6 in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
6. Eligibility for appointment.
- No person shall be appointed to any post in the Service unless he fulfils the minimum eligibility conditions as laid down in column 3 of Appendix B to these regulations in case of direct recruitment, or as laid down in column 4 of Appendix B in case of appointments other than by direct recruitments :Provided that in the case of direct recruitment against vacancies meant for Scheduled Castes, Backward Classes, Ex-servicemen or Physically Handicapped categories, experience may be relaxed at the sole direction of the appointing authority in case candidates are not available to fill up the vacancies reserved for them, after recording reasons for the same.
