SC: Filing a False FIR Alone does not Amount to Abetment of Suicide  ||  SC: Police Cannot Probe Offences under Pre-Conception & Pre-Natal Diagnostic Techniques Act  ||  SC: UP Gangsters Act Creates no Offence, Perpetuates Violence against Citizens  ||  SC: Caste Abuse in Private Space without Public Presence is not SC/ST Act Offence  ||  SC Reduces Judicial Service Practice Norm to 1 Year; Mandates Training & Clerkship  ||  SC: Wife’s Income does not Reduce Father’s Duty to Maintain Children  ||  SC: Government Cannot Revisit PSC Eligibility Decision When Service Rules Make it Final  ||  Allahabad HC: S.34 IPC Applies if Co-Accused Shares a ‘Functional Relationship’ with Offence  ||  P&H High Court: PSC Cannot Introduce Minimum Interview Marks After Medical Faculty Selection Begins  ||  MP HC: Comprehensive Insurance Doesn't Mean Unlimited Passenger Liability Without Terms    

Haryana Government Passes Haryana State Employment of Local Candidates Bill, 2020 - (06 Nov 2020)

LABOUR AND INDUSTRIAL

Haryana Government has passed a bill, Haryana State Employment of Local Candidates Bill, 2020 providing 75 per cent reservation for local candidates applying to private sector jobs in the State that pay less than Rs 50,000 per month.

Tags : HARYANA GOVERNMENT   HARYANA STATE EMPLOYMENT OF LOCAL CANDIDATES BILL   2020  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved