The Haryana Affiliated Colleges (Security of Service) Act, 1979 (15 of 1979)

,tr{
'n,T
HARYANA GOVT. GAZ ( E
CHTR 29,I9O
) APRILI9, tgTg
SAKA
NOTIFICA ON
THE I9TH 1979
NO. 16 Legl 79:'The following Act of Lggiqlature of the State of Haryanatlne assent of the Govemor of Haryarta
PART-I
LEGISLATIVE ARTMENT
lfor general information :- i i
HARYANA ACT NO
on the lTth April, IgTg and is herebv
l5 0F 1979
;iiiiiiililililrrirlllr.illtlttl'r'lli
;'l
i
recei
publi
THE HARYANA AFFILIATED COLLI ( SECURITY OF SERVICE)
ACT 19
AN
i ACT
llci'prgvide for the security of,service to of affiliated colleges
Be it enacted by the legislature of the Str
of'Indi4 as follows :-
of Haryana in the Thirtieth year of the
1. This act {nay be called Haryana Affiliated Short tifie
, Colleges (security of Service) Act, I
2. In this act, unless the subi or context Definitions Definitions
otherwise requires :,
(a)* ".d5ffiliated Colleges?' means
run by the Central Govt. or the
a college which is not
authority which is recognised by Kurukshetra University
under the Kurukshetra Universitv t, 1956 or is admitted
Dayanand Universityto the privileges of the
wrder the Dayanand University Act,
tate Govt. or a local
(b) "firector
Haryana 1nd i
authorised bv
the functiQns of
(c) "Efo
time emplpyment
(d) "Giovt."
(e) "l\z{anagi
Committerp of an
body of persons
Managem$nt of
(D "Prlescri
Act; and i
(g) "Utriversit
corporatedl under
the Maharfshi
the Maharilhi Da
various claspes of
time to timei be lai
Provided thqt the q
the commerqc
disadvantagg.
4. The fnethod
service, of ithe e
Provilded
existing emfloyee the
les-ACT Private Colli:ges
means the r of Public Instructions
udes any
Govt. to
officer,oi the State Govt.
Director this Aot.
ise the qowers and perforni
n who is in the whole
of an affrli college;
the Govt. the Staie of Haryana;
means the Managing
and includes a person or
Committee
for the ti being entrusted with the
affairs of a college;
means ibed by rules under this
'means the University as in-
University Act, 1956 or
Uni as incorporated under
Uni Act,1975.
. notifi n No. Leg. l5-94 dated 23_4_94.
quali for recruitment of eualifications
oyees shal be such as may, from
down by the iversity concerned.
ifications of existing employee at
of this Act I not be varied to his
of recruitmen
,, means anY
iliated col
shall
the
and the conditions of Method of
be such as may be recruitment
i,l
Code of
conduct
Salary
Procedure to
be obierved
before i
dismiisal,
remoVal or
reduction in
rank
lil
not be varied to his isadvantage:
5. The pmplo
conduct as rfiay be
reasonable o
Charges.
shall be goyerned b1, such code of
;ribed. 
i
charges ag4inst him and given a
of being hegrd in respect of those
6. The scales of pay and other allowances and.
privileges of the yees shall be such as may, from
time to time lbe ied by the Government.
7. (1) No e
or reduced i4 rank e
yee shall be dismissed, removed
after an gnQuiry in which he has.
been infotmtd of
, Prpvided this section shall not apply where an
or removed or reduced in rank on
which has led to his conviction of
ismissal or rernoval from service or
ll not be imposed ud-:ql -tp.t3rne is
employee is dismi
the ground of
those chargesi.
i-
(2) The Penafty of
reduction in rtank
approved by the Di
_i__4.__ _l _J-_ '- - -
(3) Where aftpr the
it is proposedito im
uiry referred to in sub-section (1)
from service Qr
tfue relevant rpcord
the employee
Amended vide Harylana
s^ .L lqta.l a .s. iqrE,
G1 The employeg may, ithin a peqio{ of thirty days of the
receipt of thE inti ion referred to in sub-section (3),
make a repre$entati
Director, who,may,
the parties ani oppo
against the ploposed penalty to the
examining the record and giving.
ity of being heard by an order in
ACT Private Collegps
ii
1l
't
r
writing,
refuse to
or by way
and circums
7A (l) In
college consi
suspensien
a detailed
the expiry of
wart'anting
employee
@ I After
the Director
granted or
extension the
employee wi
order, failing
deemed to ha
aforesaid period
"8., No civil
any suit in
prqvisions of thi
No suit
appointed under
faith done or i
oi the rules made
l0(l).Any empl
penalty on hi
reduction in
communication
Rules- CT Private Colleges
proposed peqalty or reduce it or
the proposal is found to be malafide
victim sation or not warranted by the facts
the
:si
nd
to
case.
SIX th. i
In the
a
may
him
of
suspension
beyond six
miinths
anaging Commlittee of an affiliated Continuance
pedient fo:keep an emplqyee under
period df ri* nlonrh, it s{all submit
Director at leaSi one month before
of six month$ specifying reatsons
of the suspension period of the
the rqport u4der sub_section (l)
I pass an order whethpr the extension be
event of his refusal to grant the
Committee shall reinstate the
ight from the d4te of receipt of the
employee cpncerned shall be
remstated on the expiry of the
have jurisdiction to entertain
y proceeding$ taken under the
or other legal proceedings shall
nr or any autho4ity or any officer
this for anything which is in good
be done in pursuance of this Act
there
ieved by an order imposing any
Bar of i
Jurisdiction
of Civil
Courts.
Protection
of action
taken in
good faith.
ot than dismisqal, removal or
ithin thirty days of the date of
fsuch order prgfer an appeal to
been
corut
Act.
Pow
issue
direc
Ove riding
of thiseffect
Act
Power
stop,
or sus
grant
,. 
'L Jil,rid,
the Director
prescrfibed.
appea{ after
is satigfied t
(2) The iDirec
vary or rgverse
pendingrbefore
regulatiory
co
in such forrn and mfmer as may be
,vided that the Director may entertain the
iry of the said period of thirty days if he
or any proceedings which is either
Director or in which the Director has
hing to the contrary contained in anv
ime being in force including any rule,
or ordinanoe of the University
lawful for the Government to
the grant-in-aid to an affiliated
stop reducq or s
college for lthe vio
t:
ACT Private Colleges
Y
the appellant was prevented by sufficientcause from fil the appeal in time.
may, after hearing the parties confirm
order appealed from and may pass such
or on a4 appli
Government may, either of its own notiu_power ofrtion received in this behalf, at any time n"ni.iol-
call for ithe
passed agry for the pu{pose of satisfying itself as tothe legality or iety of such order and may pass suchorder in 4elation hereto as it thinks fit.
the State Govt. shall not pass order
prejudicial to any party without giving
e opportunity or being heard.
directivesl to the
college a|.may b
of the p{ovisi
thereundert.
13. The ;provis
withstandiqrg any
other law {or the
of this Act shall have effect not
r4. (t) ll be
ation of any of the provisions of this
under thi$ secti
"u"yffi u
to make
yment
f.em
e$ployees
in certain
es.
made thereunder or of any directive issued
12, by the Managing Committee, Manager
uthority charged with the administration
of non-compliance of an order of a
ity, or of any directive, issued under this
lawful for the Government to pay, out of
payable to the affiliated college such sum
found to be due to any employee from
lege or the Managing Committee.
ng any action under this section, the
given reasonable opportunity to such
ttee, Manager or authority concemed
inst the action proposed to be taken.
may, by notification, make rules
purposes of this Act.
lar, and without prejudice to the
foregoing provision, such rules mav
any of the following matters, namely :_
form and manner in which appeal may
to the Director.
and mode of service or any notice
the provisions of this Act. and
other matter which has to be or mav be
rule made under this section shall be
6
il
t;
l
I
as may be after it is made bef,ore the
the state l{gislative while, it is in session
tal periodi of ten days which may be
in one session or in two or mote
sessions,land if, before the expiry of the ,
which i{ is so laid or the successive
id, thp House agrees in making any
ion in the irulos or the house agrees that
ld not bp rnade, the rule shall therefore ,
only in spch modified form or be of nd
Secretary to Government Haryana
Legislative Department
les-ACT Private Col
rl ri
rl
I
lilrrllrr
IvtAItCH 6, t998 (PIIGN. 15, I919 SAKA)- \I\YAN
o['liltryanr
llebruary,
to Itl
1979.
BEi
Forty-cigl
1
of Sor:vicc
.,
of Ssrvi
I-EG TSLA
PA
VE
TI
EPn R'I'IvtF.NT
The 6 hM
No. 
'
.10/98.-The follo ulg "t otlrrl Legislature of the State
GoviLnor of llltryittlit oll thc 24'[h
ecl for geuerll iltIortnatigll :-
I_IARYANA ACT NO. 1998
COLLEGES (SECURITY OF
I\4EI{I AC'I, l99B :
rccci vc<I'tlle itssctl
998, and is hcrcby
fica
of tho
rublis
li, 1998 
|
THE H RYAI'IA AFFIL ATE
sEI{vrcE) EN
Colleges (SecuritY of Servlce) Acl,
in thoo[ the Stato o[ Haryana
f lndizr as follolvs :-
aryana Atfiliateil Collogur (Security
yrrnu Attiliutcd Collcgc.s
rction sliall bs substitqtol,
(Secur itY
rrttnely:-
before tiismlssnl, rcnloval, ..t,T ttj:l
ng of annunl inctcment. of. P?Y
,cl.-1f ; No emploYoe tjhall_" bc
rodt,ce,t i' rank or:' llo nntrual
iti ol pay oi'ally employeo Slritll
curnulatirro offect cxcepf a[tcr u]ll
,. lrrui ll;:n irtftrrmcrl io!tlv: cltitrgl):'
I u rcas,lnirhl<i o;lporttrrtity o[ [l';i;t!
n shlill n<rt tpfilv rvltcroiltll ol'llllovoc
. r'crltrcctl in rutrtl< or tvhuric llro itnrtttltI
rts ol'llny of trny ornpldygl is or itru
tive ei'f,lct orr the grout{J oI cotrclttct
cortvicliott otr a criminii.l cltargo,
i
lirl, reurov:tl kom scrviqe, redttction
ing of atrnttal itrcremcnt or itrcretnctrts
ve clibct Shall not be irnposeil utrlesJ
by tlio I)irector.
y refbrrcd to in.sub-scction (1) it is
thc pehalty of disririssal, retirovitl
irr lank or witlrholrlinc of anttull
rnts oF p:,.y rvith cfirnttlativc cflt;ct,
rvith thc. i'clcvarrt i'ccr.-rld shall bp
ancl tho enrploycc cottcerncd
3t
l
I
Short titlo.
Substitution o[
se :tion 7 of
I{rryana Act l5
of 1979.
(
HAPIVANA ovt'
r 8921IJR
'r--- (
Az,(
e ernpl
rcceiltf
lrluk<l rr
tlrc f)igivirlg gfu
otrlr:r irt
rccluco iif
to be tn
RA,) tvtn.RCt-t 6, t998 (I,FIGN. t j; 19l
antod
_._< I
rrl
i-a L
Y!, fl'es$ u,T', ctrd"i
i
I
Sr\hh.
s ol tfrc
ofr. (J),
ttttlty to
arrd
J, by zrrr
ItY or
t,f,ou:rcl
orl:1191
i,Cit5g,fl..
ryatla,
I
zlzL./
I
II
t rl-'+,.,.},
ARYANA d
.4.1s/
lryanil
979).rules, nnmely :
l. These ruofServicc) Rulil.
2. In thcsc
(a) 'Actt
Act. I
may bc
nts
and tho
thc M
into
n cmnl
cnq ui
fficial s
(i) lVarning
u,
(ii) Censure
01i;;1 wit
(ir,) Rccovcry
caused to
ir,) Rcmo,val/
(vi) Reduction
scale.
il,",nu ;l2l ll;,,ill.ili;ll
4. (l) Whcncver.
are. grounds for inquiinrlsbehnviour agalnst :appoinr an a,rthbiiiv-r
y,,:-":r' :i th g d ct i n q udp tnlcDt or nrinor pirtiih t.
t*lt:I
: I i.t.
na,nt to the context,- Defloltlons.
'I
aryana Affil|ated Coll ; i
i ; lt ,.,,18Fs (Security of Scrvicc)
tiliated C vvr*vrrsu-uy : ill irrl;
co"irnoi g9) 4"1' 197i ir 'l 
:
i : lhefollowing ,|i;i.,,r;,fi;i.I
callcd the tlf"ljl" 
, S,tl,ul* coueges (Security sho.nrrt.:ii
tbe arti
wltlies
tand
than fi
a list o(- docun:cotsrbv
ilrrrc,es of.charoo" "; l,lj]1"1, a.rrd a Iist of l iartjc,les of "burg.r:;.'" ;i; ln",.a" i""r,'J' : ;;, i), lll i:,::: 
s b1, wrr orn t rrenIl ;i tcd.(3)
[],.^}/jll:glas corunrjrtr.ii rnorr j!"r;
F;fi il{'f-'."{;;f fl i:l:t#,#;iii;3ril'it!'r'o'Jff .;?tr;"T'J, 
;ll :: ", fl'.Lil I;l: ?l : l,,,rue. iJ
a'nd to I t e wtrc r ir ci h;-e ;i;.;,;t#",ft 
^,1,.H:i?l,,:
iif i:iiHTt'.:{.,J;r',}*ll'i,111,,!i;t",::i' ,,,,11, 
b. 
o.ut 
s'i'i',i^1il}
li;tllJlJH #,n','ill"to'J',1;^,1,:Ti'rl,;t"UlJH #'n'l
Ma.nagiug 
^ 
Committce shall,rlrY' Ibrward to.,theinquiry
"rllL';'-t' 
is 'not
(iv)
, (9) Thc
respcct ofthose
(10) The
1he
excecding thirty
'for llic purpose
(i) inspeot rvithin
timc not exceiding I
altoyv,r thc docprnenrs
rule (3; ; .
lhc copies of thc
list rcferred
shall
case not
cf thc
furthc r
behalf.
SLICh
. (12) orauthority ha
shall producc
.. (13) On
evlcleDce by I
be produccd
orrart DC eXfltD
o-ross-cxa mine,
-shall be cntitle
hayc been crc
of the inquiri
gucstions 'to
(14) Thenecessary befo
rnrttee, allow tthc list .glven trccall atnd
be entitled io tiproposed to
clcar i6y5 6sf
cate of adiourn
inouirlne autir
suclr dsqxmsnl.,
may alsq nlfsp
of. the opinion trntcrest ol ius
. (15) When tthe enlplovee shal;
may prcfer. If
Pto]'ee shall he
sta tenrent ol. clifi
prodriced bv ctre e
c,ross.examination.
thoritv ana ifr. 'i
the witnc$ses for
(lol' The evt tte.emDtovce may
l-,r,t- , (l
-:-_-:.:---:-. . -
h^..:-.
;",11I"".1* for reasons ro bc
r,,rr, "it ot tltc destlm'tt1t --a,
. :i- ,\.recetpt of iciing thccust ',lll"l-t, _ro in sL [-rute. (lt), evervtrrc s4ms o "i['ji l.,i;:r', tionca .croiuili:.tl
aunroritv. ." 
ofil,tJ1_;irrl,::t {,_,".",,i!wrtnesses as ,rorrty ruay also put sucn
' .i ..
i-:.-,^ 
-.,j 
,.., 
. ^otscrc[ion, if :.oa behalf of rr,^ 'r-i.,^^ ll appcafs
n-^ r- - -^...".' "'t ttrclr'tQlgg 1.\^*H uYloence r)otP evirlen^^
may ulti'u*l^tt.no'
'i4td i -^'^ luf uew,,:l case thc emPl' 8', co re lisi nf nr,rh' ;; * --'.,_ *, ru, an a(r io-;nmen,^ iq'1T."[oT,iio", 
"i',?filil'l'':Il"f'l::l?:, $'.".'lr^' ^ " nce,',)nr anct tlrc da, _t ij!1, i;., ;ty_ shall ciu" it e".ili
l?:"1:'",::",;u;'";;'''?u.: ii:: sthe etnployec -r.r"" t"o . 'l'ltc
,^ i * r' l",iJJi,,'iu o o 
t 
"o, l, lnt, !i,o #:y,, ;:$1,,f:, 
j#;i
Nole. N evldence shall n61 
:
0-c produced or callo.r r
rd tA lill ,,- o,,.1,^*,," . ror or acywit
;::':T: l"' :::,l'j.g-,5 eiri'"p 
^,'vIacu l:"",." l,: !: 
;.? ir;" id" ; ;ir" i",l:'J fi,T., ?.,' :.. i:,f^,:"._,
origi
there is an lnt,ui*,;r 
derect in th;;ij;nJu"'r*il,i,f;n,lllr.o'r'., "" o#Li.iii,
guch
rall then be
prefcrs. The, arrd shall b
jsentingol"iiccr: lrrrlrittton Uv'tii.'I,ftuiring:,.uj
h. M;.s;;;:: Jol';ltheprovision ".ilpii.jrfrJli"'
. (17) Thc irand shatl, if theon the circunrsta :Xlr; 
":}l ,"nlrll1. _croscs r,i, ,*,u,"
inslf.li".)"i,l :,,:):*1.,1,,," q,:rr,:rat qucstlolcrubling thu .rpi; e ro c xpra in iX'J t,i;i U;Xf.*:: i I i i ;"i -,H'# 
I 
; i
(i i)
recorde(l itr
filed bcforc
ordcr ;
Ll:::9.:1,$t a copv or thp pcririon
1 11i'i'i i,ll ;, Jli:' Hlofi "'"',1f;"1il:',ll;passlllg such ordcr.
(21) (i)
and it shall
shall
tl
thc rcport prcpared blv it
the writtcn itatementproyccs ;
oral and docunrentary
rtrqulry :
(iii) No appeal shall
(a)
(0/
(c)
(d)
(")
(6)
(c) thc
thc cvidence; produced,to thu course of' ....:. a
) rvritt
or bo
tion
not itself
remit the case to
ng au
ulrY,
the inqui
further ir
a)thc inqu
qlsatrredl
record is fficie
'(3)l
or any of
tbe M
ment sho ldbci
by ita
nquiry
ts findi
uthori
rty
nalty;
(d) f,
6. The
any, uuty, a
tuuity of bei
inrposition o
proposal is
by the facts
7. On
mittee shall
n briefs, if any, frlcd by
n' durns rirc coursc ;rtffJJil?ii"'g ofriccr or the eqr;.lgvce
._{.
during tirc coursc ol ili. c,rquiru ,I if n"rt m^,1^ I-.. rr , ,'-!-"J ', if any,,ma,rll by tJ* ,nq;ir'iug'uL,r,o,.ity i,, ,.1;uroll
the o
inqui
ulfl
out
and
to the
thc ernployee a copv ofthe report of c[c inqrriry heldits, fiudings. o_n eaili . ar[rcre nl nh^-po 
^" r'hA-^ aL_
, I' of.jl,o' ilEi^ *l* 
. u, tr c i"'^ i "^^i. 
^ :iJ,,;,' " $i,jl" Tlt
^be-orr hEld Uy tn" inqi: tiu or wttere ]the
t tne repolt of sucn:^1i rity appoiuted -b]
of therepoft i1 sush-'l",, ttcv appoloDed
on ennh qtfirlo ^t^"^-i^"':-arv.r 
4rrq ,4. stnte11111911 '
its ,?:"'"T1" lt! i.p; S{,.H*i G*r, J,'Li ln llilF }!ll "iIreement::,if 
111,_.witdt4e.,4!*il;r";i.',iiJ"r"i';lll#
mployee 4' l
on trior an bc
s of the re iof ,.: 
I
:lor n e h^ lto ,
IIrc ittquir1, rir"ir*;Jj]"^I,_.^y:llging, Conrnrirrcc, iI ir isoy,,&. rbirp,i, io' t'il:ili:d.:j; 
rl*r r rcc, t I' it i s
-+*lT.,ll r"-1 
iX,trli; I";"u; ":f,l'i3r;i;it;""t, 
'. 4urllollLy.Ior
,,i -- :-i;-s,nay be, sl:
ilif;"",:l:l:Tt^*iI, if ir disagrccs rvitlr ilrc finditngs oftY,on arry articlcs of charge,
lcc,ord its rcasols foi- eactr
i:Ttr$, [1,1 : 
o' 
" t' il ;;h^ ;rii 
".,'] 
i ir1 l"'i",HJTll
3ing- Comnrj regard to itsof clurrges, i l*'irrit. o,*"osed on the t shall_ -'t
thc Director eviclence ,of receipt of noticc try thsunclor clause fb).
' : 'l +l i
ch .and representation, if,oo llg pari-ius -uo. 
oppor-.iwr 9 Ljru approl,al to the.olT,:. l" ti; ;;;;;;i, l? lt:r sf vjctimisation oi uot wirranted1 s. Ir'' '' : il ir' -l"''
thc approval of ths Djrcctor, . tho Managiug Csq.rdcl in detail.
artic
nish
Dire
hority
yee
reclor
Pto
an
finding oo allrnalor puqish-
I
;0""'r,11': 
"H:lltl:t 
connittee mav
Procedurc
fo.r imposing
nllnot
pcrraltv,
6ii) ,,rn:cr
art or'dcr irt
ft .{d-'11 1, 3 ?,,'i,1':ll.tnrl-lircscn
Thc rircnrci-
'ifi:l':, fi'lliii ut,ii"
,. uJ'),f,li ilti'"':l,*ntcrnonrrdurn of ailbcal
^ttc_conllncc! -to thc gror
Provi,l:cl that thcQurlti t;rr[']ss 'ihc lritrt
t'cctor
bc ac
not,
of
who nl
slu
pass
Ponalty.
to the.
such
ppcal or sLrburittcd'iii lcave ?;;Hi;*:'rorrh in thc r,nenroranau,:r oi
I t::..,a:tl, ,tie grounds of objection
i'.tlil, ";l;:"ttrcttt 
o''ra rrativ'",- 
- 
a"ni
cxccpt by thc lcave o[ t1c Dircctor, ursc-r!lgi":*li::ll."f not set f;.til"il "ifi;
:
'tJ ;li":,llir"_"l,j:.9":i*iotl on auy orhcr..Y be affcctc,,i illi"Ui:::1"j.' 9n auv-othcr
' ort that ;.;;;i;:""' las rad a 
-suflicient
draln up iu thc prcs-rnc .appellant for ^ drclxc(t by thc Directop or
,t'im'W,?,1'\{,y*lrFr c".^3i5,*
{i,!l undcr
lc, ruuni-
by catiorr
L(l r to bcril , to bc
i; .i ,;;;r. \,t ntutetis nnttandis l. tL;
J.
Sccreta
Ilaryana, Edu tlt,
otrt'
of;
but
irorturlit-r of "o,rt.siili the
.' 
,
41S45 C-s(Il)--Govt.
. t'
.r,1.
- )-,',
I,
q
. (2) Thc rncmornnd
oI,Jor .iri.l),-:itlcd ngnin5r
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I
rrf llrc Vicc.CJrnrrcr:llor of tlrc UnIvcrsily,
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t ,,,1, ,'li ' i, 'll ,l
i ri, .' , il lrr,l 'trlrrlf,:'t,,t
...'.F1. ..t...,-
.'l ..rtr t.rr.v'r\(tFnr

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