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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(3) in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010

(3)If an officer passes the departmental examination in first attempt before the specified, period, he shall he given all increments which would have otherwise fallen due to him at the end of such period from the following day on which the departmental examination was completed. The above advantage conferred by this stipulation is not of cumulative nature and later increments shall become due on the dates on which they would have become otherwise due.