Section 10 in The Haryana Staff Selection Commission Act, 2004
10. Functions.
- The functions of the Commission shall be as under :-(a)selection of candidates for appointments to Group C posts under the Government;(b)selection of candidates for appointments to posts carrying an initial pay of rupees three thousand and fifty per mensem or more but less than rupees eight thousand per mensem under a Municipal Council, Municipal Corporation, Town Improvement Trust, Zila Parishad or Panchayat Samiti except appointment of the Executive Officer of a Municipal Council or Municipal Corporation;(c)selection of candidates for appointments to posts carrying an initial pay of rupees three thousand and fifty per mensem or more but less than rupees eight thousand per mensem under the State Public Sector Undertakings, Boards, Corporations, Local Bodies or Co-operative Institutions etc. as may be entrusted to the Commission by such Boards, Corporations, Local Bodies or Co-operative Institutions etc. keeping in view the Acts and bye-laws governing them :Provided that the Government may at any time, exclude any Group C post or class of posts mentioned in clauses (a) to (c) above from the purview of the Commission;(d)it shall not be necessary to consult the Commission for suitability of candidates for appointment to -(i)a temporary post, the necessity for which is declared at the time of its creation to be unlikely to continue for more than six months;(ii)appointment to permanent post of a person temporarily for a period not exceeding six months, owing to emergent circumstances having arisen, if it is necessary in public interest to fill the vacancy immediately and there is likely to be undue delay in making appointment in consultation with the Commission; and(iii)a post to be filled in by promotion or transfer.
