Section 12 in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998
12. Liability to serve.
- [(1) A member of the Service shall be liable to serve at any place, in any Municipal Corporation in the State of Haryana, on being ordered so to do by the appointing authority [or the State Government] [Substituted by Haryana Notification No. S.O.94/H.A.16/1994/Section 67/2002, dated 22.11.2002.] .] [Sub-rule (1) inserted by Haryana Government, Notification No. S.O.31/H.A.16/1994/Section 67/2009 dated 20th March, 2009 after renumbering original (1) as (1A).](2)A member of Service may also be deputed to serve as under :(i)a company, an association or a body of individuals whether incorporated or not, which is wholly or substantially owned or controlled by the State Government, a Municipal Corporation or Municipal Council or Municipal Committee or a local authority or University [or any other department of the State Government] [Words added by Haryana Notification No. S.O.94/H.A.16/1994/Section 67/2002, dared 22.11.2002.] within the State of Haryana;(ii)the Central Government or a company, an association or a body of individuals, whether incorporated or not, which is wholly or substantially owned or controlled by the Central Government; or(iii)any other State Government, an international organisation, an autonomous body not controlled by the Government or a private body.[-] [Proviso omitted by Haryana Notification No. G.S.R. 10/H.A. 16/1994/Section 67/2003, dated 2.5.2003.]
