LexThe Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2019 (38 of 2019)
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Haryana Government Gazette
EXTRAORDINARY
Published by Authority
© Govt. of Haryana
No.
200
-
201
9
/Ext.]
CHANDIGARH,
TUESDAY
,
NOVEMBER
2
6
, 201
9
(
AGRAHAYANA
5
,
19
4
1
SAKA
)
LEGISLATIVE SUPPLEMENT
CONTENTS
PAGES
PART
&
I
ACTS
THE
HARYANA SERVICE
OF ENGI
NEERS, GROUP A,
PUBLIC WORKS
2
7
7
(BUILDING
S
AND ROADS) DEPARTMENT
(AMENDMENT) ACT, 2019
(HARYANA ACT NO.
3
8
OF 2019).
PART
&
II
ORDINANCES
NIL
PART
&
III
DELEGATED LEGISLATION
NIL
PART
&
IV
CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS
NIL
HARYANA
GOVT. GAZ. (EXTRA.),
NOV
.
2
6
, 2019
(
A
GHN
.
5
, 19
41
SAKA)
277
P
ART
-
I
HARYANA GOVERNMENT
LAW AND LEGISLATIVE DEPARTMENT
Notification
The
2
6
th
November
, 2019
No. Leg.
40/2019.
—
The following Act of the Legislature of the State of Haryana
received the assent of the Governor of Haryana on the 17th November, 2019 and is he
reby
published for general information:
-
HARYANA
ACT
NO.
38
OF 2019
THE HARYANA SERVICE OF ENGINEERS, GROUP A, PUBLIC WORKS
(BUILDINGS AND ROADS) DEPARTMENT (AMENDMENT) ACT, 2019
AN
ACT
further to amend the Haryana Service of Engineers, Group A, Public Wo
rks
(Buildings and Roads) Department Act, 2010.
Be it enacted by the Legislature of the State of Haryana in the Seventieth Year of the
Republic of India as follows:
-
1.
This Act may be called the Haryana Service of Engineers, Group A, Public Works
(Buildi
ngs and Roads) Department (Amendment) Act, 2019.
Short title.
2.
For sub
-
sections (2) and (3) of section 1 of the Haryana Service of Engineers, Group A,
Public Works (Buildings and Roads) Department Act, 2010 (hereinafter called the principal Act),
the fo
llowing sub
-
sections shall be substituted, namely:
-
“(2)
It shall be deemed to have come into force on the 4th November, 2010.
(3)
It shall apply to the persons who are members of the Service and have been
appointed on or after the 4th November, 2010.”.
Amendment of
section 1 of
Haryana Act 30
of 2010.
3.
For the second and third proviso to sub
-
section (1) of section 9 of the principal Act, the
following provisos shall be substituted, namely:
-
“Provided further that there shall be a common cadre for pro
motion to the post of
Engineer
-
in
-
Chief:
Provided further that there shall be separate post of Chief Engineer (Electrical) for
Electrical cadre and Chief Engineer (Mechanical) for Mechanical cadre and same shall be
filled up by the Committee constituted un
der section 8 on the basis of seniority
-
cum
-
merit.
The seniority shall be determined by the length of Service on the post of Superintending
Engineer in their respective cadre.”.
Amendment of
section 9 of
Haryana Act 30
of 2010.
4.
For clause (f) of provi
so to section 25 of the principal Act, the following clause shall be
substituted, namely:
-
“(f)
the officers promoted, recruited or appointed, in the Buildings and Roads Branch
now called Public Works (Buildings and Roads) Department, prior to the
notifica
tion of this Act shall continue to be governed and regulated by the Haryana
Service of Engineer, Class I, Public Works Department (Buildings and Roads
Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
(20 of 1995),”.
Amendment
of
section 25 of
Haryana Act 30
of 2010.
5.
(1)
The Haryana Service of Engineers, Group A, Public Works (Buildings and Roads)
Department (Amendment) Ordinance, 2019 (Haryana Ordinance No. 2 of 2019) is hereby
repealed.
(2)
Notwithstanding such repeal
, anything done or 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 this Act.
Repeal and
saving.
AARADHNA SAWHNEY,
SPECIAL SECRETARY TO GOV
ERNMENT, HARYANA,
LAW AND LEGISLATIVE DEPARTMENT.
57
51
5
—
L.R.
—
H.G.P.,
Chd
.