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] [Entire Act]

Union of India - Section

Section 20 in Rubber Rules, 1955

20. [Finling up of permanent vacancies by direct recruitment. [Subs. by G.S.R. 206, dated 7th February, 1962]

- All vacancies in class I and II posts and in any other posts classified as technical posts shall be advertised and all vacancies in other posts shall be notified to the Regional Employment Exchanges, unless the Chairman for valid reasons to be recorded decides otherwise. Appointments shall be made from among the applicants or the candidates recommended by the Employment Exchanges, as the case may be.]