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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(4)(i) in Assam Judicial Service Rules, 2003

(i)if it decides that he is suitable to hold the post to which he was appointed and has passed the special examinations or tests, if any, required to be passed during the period of probation or officiation, as the case may be, it shall, as soon as possible, issue an order declaring him to have satisfactorily completed the period of probation or officiation, as the case may be; and such an order shall have effect from the date of expiry of the period of probation or officiation, including extended period, if any, as the case may be.