Haryana Public Service Commission (Additional Functions) Amendment Act, 2005*
| [Haryana Act No. 7 of 2005] | [29th June, 2005] |
An Act father to the Haryana Public Service commission (Additional Function) Act, 1974
Be it enacted by the Legislature of the State of Haryana in the Lilly-sixth Year of the Republic of India as follows:-
* [Received the assent of the Governor on 29th June, 2005 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 10/2005, dated 7th July, 2005].
1. Short title.- This Act may be called the Haryana Public Service Commission (Additional Functions) Amendment Act, 2005.
2. Amendment of long title of Haryana Act 21 of 1974.- In the long title of the Haryana Public Service Commission (Additional Functions; Act, 1974 (hereinafter called the principal Act), for the words "local bodies' officers and other body corporate's officers", the words "local bodies' officers" shall be substituted.
3. Amendment of section 2 of Haryana Act 21 of 1974.- For clauses (a) and (aa) of section 2 of the principal Act, the following clause shall be substituted, namely:-
(a) "Commission" means the Haryana Public Service Commission;".
4. Amendment of section 3 of Haryana Act 21 of 1974.- For section 3 of the principal Act, the following section shall be substituted, namely:-
"3 Additional functions.-Notwithstanding anything contained in any other law for the time being in force, recruitment to all posts carrying an initial pay of eight thousand rupees or above per mensem under a local authority shall be made through the Commission:
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.".
5. Repeal and saving.- (1) The Haryana Public Service Commission (Additional Functions) Amendment Ordinance, 2005 (Haryana Ordinance No. 1 of 2005), is hereby repealed.
(2) Notwithstanding such repeal anything done or any action Laken 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 this Act.