Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] NCT Delhi - Subsection Section 53(ii) in Delhi Wakf Board Regulations, 1963 (ii)There shall be no bar for reverting of an employee from a higher post to which he may have been promoted on an officiating or trial basis, if he is not found upto the mark.
