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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(f) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(f)'direct recruitment' means an appointment made by selection otherwise than by promotion from within the Service or by transfer of an official already in the service of the Government of India or any State Government;