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Union of India - Section

Section 32 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

32. Transitory Provision.

- Notwithstanding anything contained in these Regulations, all appointments and promotions already made prior to notification of these Regulations, will remain unaffected.Category of EmployeeAnnexure 'A'Group 'A'Group 'B'Group 'C'Group 'D'Annexure 'B'Group 'A'Group 'B'Group 'C'Group 'D'Annexure 'A'
Categoryof Employee AppointingAuthority
GroupA Asper delegation by Authority.
Annexure 'B'A post carrying a pay or a scale of pay with a maximum of not less than Rs. 4000/.A post carrying a pay or a scale of pay with a maximum of not less than Rs. 2900/. but less than Rs. 4000/.A post carrying a pay or a scale with a maximum over Rs. 1150/. but less than Rs. 2900.A post carrying a pay or a scale of pay the maximum of which Rs. 1150 or less.