Section 6 in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
6. Qualifications.
- No person shall be appointed to the Service unless he, -(a)in case of appointment by direct recruitment, possesses one of the University degree or other qualifications as specified in Appendix B of this Act;(b)in the case of appointment by promotion from Class II Service, has, in addition to the qualifications provided in clause (a), eight years completed Service and has passed the prescribed departmental examination of the Class II Service :Provided that the Government may waive the requirement of qualifications mentioned in clause (a), for appointment to the Service by promotion from Class II Service, in the case of a particular officer :Provided further that the Government may relax the eight years Service in the case of an officer who has completed five years Service and in such a case the Officer shall earn the first increment as an Executive Engineer on the completion of nine years Service.Explanation. - For the purpose of computing eight years Service, the Service in Class II, as well as in Class I, shall be counted :Provided further that no officer of Class II Service working on the civil side in Buildings and Roads Branch shall be eligible for promotion to Class I Service, unless he has served for a total minimum period of two years on a post relating to design or planning or research or survey and investigation or teaching or training or purely office posting whether in Head Officer or in Circle Office or Research Laboratory under the Haryana Government or while on deputation under any authority;(c)is a person with a satisfactory character and antecedents, verification in respect of which shall be arranged through appropriate Government agency, except in cases where such verification may have already been made at the time of his entry into Government Service;(d)has not more than one wife living or, in the case of a woman, is not married to a person already having a wife living :Provided that Government may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this condition.
