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State of Haryana - Section
Section 15 in The Haryana Lokpal (Conditions of Service) Rules, 1999
15. Residuary.
- In all other matters coming under the purview of conditions of service not provided hereinbefore, Lokpal shall be governed by the provisions of the High Court Judges (Conditions of Service) Act, 1954 and the Rules framed thereunder from time to time.Warrant of AppointmentI, Mahabir Prasad, Governor of Haryana, in exercise of the powers conferred upon me under clause (2) of Article 310 of the Constitution of India, 1950 and all other powers enabling me in this behalf, appoint Justice Shri Ishwar Prakash Vasishth, at present serving as a Judge of the High Court of Judicature, Allahabad, in the State of Uttar Pradesh, as Lokpal for the State of Haryana for a period of five years as envisaged under Section 3 of the Haryana Lokpal Act, 1997 from the date he assumes charge of the office of the Lokpal as such on the terms and conditions as specified in Schedule A.Dated, Chandigarh| the 4th January, 1999. | Mahabir Prasad |
| Governor of Haryana |