Section 15(3) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982
(3)The Punjab Civil Service Rules, Volumes I, II and III and Punjab Financial Rules, Volumes I and II, as amended from time to time and applicable to the State of Haryana, shall apply to the members of the Services constituted under these rules so far as they are not inconsistent with the provisions of the Act.
