Section 2 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
2. Application.
(1)These rules shall apply to every Government employee, but shall not apply to-(a)any member of the All India Services;(b)any person in casual employment;(c)any person subject to discharge from service on less than one month's notice;(d)any person for whom special provision is made in respect of matters covered by these rules or by or under any law for the time being in force or by or under any agreement entered into by or with the previous approval of the Governor before or after the commencement of these rules, in regard to matters covered by special provisions;(e)any employee appointed on deputation from Central Government or any other State Government.(2)Notwithstanding anything contained in sub-rule (1), these rules shall apply to every Government employee temporarily transferred to a service or post coming within clause (d) of sub-rule (1) to whom, but for such transfer, these rules shall apply;Note 1. - The Speaker of the Legislative Assembly has agreed under clause (3) article 187 of the Constitution that until a law is made by the Legislature of the State under clause (2) of article 187 of the Constitution or rules are framed by the Governor in consultation with the Speaker of the Legislative Assembly under clause (3) of article 187 of the Constitution of India, these rules and amendments thereof, if any, after prior consent of the Speaker, shall apply to the secretarial staff of the Haryana Legislative Assembly.Note 2. - The Chairman, Haryana Public Service Commission, has agreed to the application of these rules as amended from time to time, in the case of officers and employees of the Haryana Public Service Commission.Note 3. - If any doubt arises as to whether these rules apply to any person or not, the decision shall lie with the General Administration.
