Section 9 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
9. Right of appeal.
- Every person to whom these rules apply, shall be entitled to appeal, as hereinafter provided, to such superior authority as may be prescribed by Government in the rules regulating his conditions of services against an order, not being an order of Government-(a)imposing upon him any of the penalties specified in rule 4;(b)discharging him in accordance with the term of his contract, if he has been engaged on a contract for a definite, or for an indefinite periods and has rendered, under either form of contract, continuous service for a period exceeding five years at the time when his services are terminated;(c)reducing or withholding the amount of pension admissible under the rules governing pension;(d)termination of service;(e)an order which denies or varies to his disadvantage his pay, allowances, pension or other conditions of service as regulated by rules or by agreement.(f)premature retirement from service in public interest before attaining the age of superannuation.
