Section 19 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
19. Saving of the function of Haryana Public Service Commission.
- Nothing in these rules shall be deemed to affect the functions of the Haryana Public Service Commission as specified in article 320 of the Constitution India, and as limited by the Haryana Public Service Commission (Limitation of Functions) Regulations, 1973 or other regulations made in that behalf.
