| 1 |
2 |
3 |
4 |
| Year |
No |
Short title |
Whether repealed or otherwise affected by legislation |
| 1974 |
21 |
The Haryana Public Service Commission (Additional Functions) Act, 1974 |
Amended by Haryana, Act 4 of 19863 Amended by Haryana Act 8 of 20044 |
An Act to provide for the recruitment of certain 5[local bodies officers and other body corporate's officers] through the Haryana Public Service Commission.
Be it enacted by the Legislature of the State of Haryana in the Twenty-fifth Year of the Republic of India as follows:
(1) This Act may be called the Haryana Public Service Commission (Additional Functions) Act, 1974.
(2) It extends to the whole of the State of Haryana.
In this Act, unless the context otherwise requires,
6[(a) body corporate means
(i) Haryana Electricity Regulatory Commission;
OR
(ii) Haryana Vidyut Prasaran Nigam Limited, Haryana Power Generation Corporation Limited, Uttar Haryana Bijli Vitran Nigam Limited or Dakshin Haryana Bijli Vitran Nigam Limited;
OR
(iii) any other Corporation incorporated under any other law for the time being in force or a Company registered under the Companies Act, 1956 (1 of 1956) and under the administrative control of the State Government;]
(aa) Commission means the Haryana Public Service Commission;
(b) local authority means a municipal committee, notified area committee, Town Improvement Trust, Panchayat samiti or any other authority legally entitled to, or entrusted by the State Government with, the control or, management of a municipal or local fund; and
(c) recruitment means direct appointment or appointment of an official by transfer or promotion other than transfer or promotion in the cadre; of the same service.
Provided that it shall not apply to the
(i) recruitment made for a period not exceeding six months; and,
(ii) recruitment of an Executive Officer of a municipal committee under the Haryana Municipal Act, 1973.]
4. Repeal. The Punjab Public Service Commission (Additional Functions) Act, 1955 (Punjab Act 9 of 1955), in it application to the State of Haryana, is hereby repealed.
1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), dated the 28th June, 1974; page 848.
2. (Received the assent of the Governor of Haryana on the 30th July, 1974, and first published for General Information in Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of August 1, 1974)
3. For Statement of Objects and Reasons, see Haryana Government Gazette(Extraordinary), dated the 19th February, 1986, page 328.
4. For Statement of Objects and Reasons, see Haryana Government Gazelle (Extraordinary), dated the 9th February, 2004, page 277.
5. Substituted by Haryana Act 8 of 2004.
6. Inserted by ibid.
7. Substituted by Haryana Act 8 of 2004.