Section 21 in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
21. Reservations.
- Nothing contained in this Act shall affect reservations and other concessions required to be provided for Scheduled Castes, Scheduled Tribes, Backward Classes, Other Backward Classes, Ex-Servicemen, persons with disabilities or any other class or category of persons in accordance with the orders issued by the Government in this regard.
