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State of Haryana - Section

Section 18 in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006

18. Reservation.

- Nothing contained in these regulations shall affect reservations and other concessions required to be provided for Scheduled 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 from time to time :Provided that the total percentage of reservations so made shall not exceed fifty per cent at any time.