Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(a) in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010

(a)in case of appointment by direct recruitment, possesses one of the degrees or other qualifications in the respective engineering discipline from a university or from a technical institution approved by All India Council of Technical Education or has passed sections A and B of the Associate Membership Examination of the Institution of Engineers (India). The requisite qualifications shall be possessed by the candidate on or before the last day of submission of application to the Commission: