Section 8(11) in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010
(11)It shall not ordinarily be necessary to consult the Commission before appointment under sub-section (9) or (10) is made, unless during the period intervening between the inclusion of the name of the officer in the list and the date of the proposed appointment, there occurs any deterioration in the work of the officer which in the opinion of the Government is such as to render him unsuitable for appointment to the Service. ,
