Legal Document View

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
[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Telangana - Subsection

Section 25(1)(ii) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018

(ii)A person who does not possess the qualifications prescribed for the post shall ordinarily not be promoted under clause (i). Every person who does not possess such qualifications and who has been or is promoted under clause (i) shall be replaced as soon as possible by promoting a person possessing such qualifications.