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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1) in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987

(1)Subject to availability of a permanent vacancy every member of the service shall be confirmed in the grade to which he is appointed if he-
(a)has completed at least one year of service to the satisfaction of the appointing authority; and
(b)is considered fit for confirmation by the appointing authority.