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

State of Haryana - Subsection

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

(p)'vacancy' means a vacancy in a post in a Service when there is no incumbent actually working against it whether due to transfer, leave or suspension or on account of any other reason if the post is already in existence or if no incumbent has been appointed in a newly created post: