Section 15 in The Haryana Medical Education Service Rules, 1988
15. Pay, leave, pension and other matters.
- In respect of pay, leave, pension and all other matters not expressly provided for in these rules the members of the Service shall be governed by such rules and regulations as may have been, or may hereafter be adopted or made by the competent authority under the Constitution of India or under any law for the time being in force made by the State Legislature in respect of the Haryana Government employees.
