Section 13 in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998
13. Pay, Leave, pension and other matters.
(1)In respect of pay, leave, pension and all other matters, not expressly provided for in these rules, the members of the Service shall be governed by such rules and regulations as may have been, or may hereafter be, adopted or made by the competent authority under the Constitution of India or under any law for the time being in force made by the State Legislature.(2)Faridabad Complex Employees Pension and General Provident Fund Rules, 1992 shall be applicable to all the employees of the Municipal Corporation.(3)In respect of leave, travelling allowance, joining time, suspension, medical facilities fees, honoraria, house rent allowance, fixation of pay, grant of increment, crossing of efficiency bar, deputation and other matters not expressly provided in these rules, members of service shall be governed by Civil Services Rules mutatis mutandis are applicable to Haryana Government employees from time to time.
