Haryana Civil Services (Executive Branch) and Allied Services and Other Services Common/Combined Examination (Amendment) Act, 2002*
| [Haryana Act No. 25 of 2002] | [6th December, 2002] |
An Act further to amend the Haryana Civil Senders (Executive Branch) and Allied Services and Other Services Common/Combined Examination Act, 2002
Be it enacted by the Legislature of the State of Haryana in the Fifty-third Year of the Republic of India as follows:-
* [Received the assent of the Governor on 6th December, 2002 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 27/2002, dated 13th December, 2002].
1. Short title.- This Act may be called the Haryana Civil Services (Executive Branch) and Allied Services and Other Services Common/Combined Examination (Amendment) Act, 2002.
2. Substitution of Appended A of Haryana Act 4 of 2002.- For Appendix A of the Haryana Civil Services (Executive Branch) and Allied Services and Other Services Common/Combined Examination Act, 2002, the following Appendix shall be substituted, namely;-
"APPENDIX A
[See section 1(3) and 2(i), (v) and (vi)]
1. Deputy Superintendent of Police
2. Excise and luxation Officer
3. District Food and Supplies Controller
4. ‘A’ Class Tahsildar
5. Assistant Registrar, Co-operative Societies
6. Assistant Excise and Taxation Officer
7. Block Development and Panchayat Officer
8. Traffic Manager
9. District Food and Supplies Officer
10. Assistant Employment Officer"
3. Repeal and Saving.- (1) The Haryana Civil Services (Executive Branch) and Allied Services and Other Services Common/Combined Examination (Amendment) Ordinance, 2002 (Haryana Ordinance No. 2 of 2002), is hereby repealed.
(2) Notwithstanding such repeal, ??? done any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act as amended by thus Act.