Section 5 in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
5. Recruitment to Service.
(1)Recruitment to the service shall be made by Government by any one or more of the following methods :-(a)by direct appointment;(b)by transfer of an officer already in the Service of a Government, or of the Union; or(c)by promotion from Class II Service.(2)Recruitment to the Service shall be so regulated that the number of posts filled by promotion from Class II Service shall not exceed 50% of the strength of Service excluding the posts of Assistant Executive Engineers :Provided that if adequate number of Assistant Executive Engineers who are eligible and fit for promotion are not available, the posts in Service even beyond 50% shall be filled up by promotion of members of Class II Service or by transfer as may be decided by Government :Provided further that in case of Irrigation Branch for the first eight years commencing from 1st day of November, 1996, for the word 50%, the word 75% be read.(3)In the case of a person who were members of the Service on the commencement of this Act it shall be assumed that the number recruited by promotion from Class II Service is in accordance with the provisions of sub-section (2) of Section 5, and future recruitment shall be based on this assumption.(4)All first direct appointments to the Service shall be made to the post of Assistant Executive Engineers :Provided that a direct appointment may, in exceptional circumstances, for reasons to be recorded in writing, be made to the post of Executive Engineer.(5)An officer promoted from Class II Service shall be appointed to the post of Executive Engineer.(6)Appointment by transfer of an officer will normally be made to the rank of Executive Engineer.(7)That in exceptional circumstances, for reasons to be recorded in writing, Government will have the power to alter the percentage specified in sub-section (2) of this section.
