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EXTRAORDINARY
Published by Authority © Govt. of Haryana No. 95-2021/Ext.] CHANDIGARH, THURSDAY, JUNE 17, 2021
(JYAISTHA 27, 1943 SAKA )
LEGISLATIVE SUPPLEMENT
CONTENTS PAGES
PART-I ACTS
THE HARYANA LAW OFFICERS (ENGAGEMENT) 145
AMENDMENT ACT, 2020 (HARYANA ACT NO. 18 OF 2021).
PART-II ORDINANCES
NIL
PART-III DELEGATED LEGISLATION
NIL
PART-IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS
NIL
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HARYANA GOVT. GAZ. (EXTRA.), JUNE 17, 2021 (JYST. 27, 1943 SAKA)
145
PART - I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The 17th June, 2021
No. Leg.18/2021.— The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 26th November, 2020 and is hereby published for general information:-
HARYANA ACT NO. 18 OF 2021
THE HARYANA LAW OFFICERS (ENGAGEMENT) AMENDMENT ACT, 2020
AN
ACT
further to amend the Haryana Law Officers (Engagement) Act, 2016. Be it enacted by the Legislature of the State of Haryana in the Seventy-first Year of the Republic of India as follows:-
1. This Act may be called the Haryana Law Officers (Engagement) Amendment Act, 2020. Short title.
2. In the Haryana Law Officers (Engagement) Act, 2016 (hereinafter called the principal Act), for the words "appointed, appointing and appointment" wherever occurring, the words
"engaged, engaging and engagement" shall respectively be substituted. Amendment of
Haryana Act 29
of 2016.
3. In the proviso to sub-section (3) of section 6 of the principal Act, for the word "five", the word "ten" shall be substituted.
Amendment of
section 6 of
Haryana Act 29
of 2016.
4. After section 9 of the principal Act, the following section shall be inserted, namely:-
"9A. Re-designation of Law Officer.- The State Government may, on recommendation of the Advocate General, re-designate any Law Officer to any higher post of Law Officer provided he fulfill the conditions relating to experience and number of cases conducted prescribed for the higher post in the rules made under this Act".
Insertion of
section 9A in
Haryana Act 29
of 2016.
BIMLESH TANWAR,
Administrative Secretary to Government, Haryana, Law and Legislative Department.
9209—L.R.—H.G.P., Pkl.
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