Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(j) in Punjab National Bank Officer Employees’ (Discipline & Appeal) Regulations, 1977

(j)"Officer Employee" means a person who hold a supervisory, administrative or managerial post in the bank or nay other person who has been appointed and is functioning as an officer of the bank by whatever designations called and includes a person whose services are temporarily placed at the disposal of the Central Government or a State Undertaking or any other Government Undertaking or any other public sector bank or the Reserve Bank of India or any other organisation, but shall not include casual, work charged or contingent staff or the award staff;