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State of Haryana - Section

Section 19 in Haryana State Electricity Board (Workshop Organisation) Regulations, 1992

19. Reservations.

- Nothing contained in these regulations, shall affect reservations and other concessions required to be provided for Schedule Castes, Backward Classes, Ex-servicemen, Physically handicapped persons or any other class or category of persons in accordance with the orders issued by the State Government in this regard, and adopted by the Board from time to time in pursuance of Article 16(4) of Constitution of India :Provided that the total percentage of reservation so made, shall not exceed 50% of Cadre post at any time.