Section 18 in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
18. Publication of grounds of dismissal.
- If a member of the Service is dismissed by the Government or other competent authority as a result of a departmental enquiry or an enquiry under the Public Servants (Inquiries) Act, 1850 (Act 37 of 1850) or on conviction on a criminal charge by a Court, the Government may publish in the Official Gazette, the reasons for such dismissal, if it is of the opinion that such publication is desirable in the public interest.
