Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Himachal Pradesh Civil Services (Premature Retirement) (Seventh Amendment) Rules, 2010 [12 April 2010] CONTENTS 1. Short Title And Commencement 2. Deletion Of Sub-Rule (4) Of Rule 3 Himachal Pradesh Civil Services (Premature Retirement) (Seventh Amendment) Rules, 2010 [12 April 2010] In exercise of the powers conferred by proviso to Article 309 of the Constitution of India, the Governor, Himachal Pradesh is pleased to make the following rules further to amend the Himachal Pradesh, Civil Services (Premature Retirement) Rules, 1976, namely:- 1. Short Title And Commencement :- (1) These rules may be called the Himachal Pradesh Civil Services (Premature Retirement) (Seventh Amendment) Rules, 2010. (2) These rules shall come into force from the date of publication in the Rajpatra, Himachal Pradesh. 2. Deletion Of Sub-Rule (4) Of Rule 3 :- In the Himachal Pradesh Civil Services (Premature Retirement) Rules, 1976, sub-rule (4) of rule 3 shall be deleted. By order, Asha Swarup, Chief Secretary to the Government of Himachal Pradesh.