Section 10 in Arunachal Pradesh Health Services Rules, 1990
10. Officiating appointment.
- Notwithstanding anything contained in these rules if the exigencies of service so require a duty post for which a member of a service is not available may, after consultation with the Commission, be filled on an officiating basis by the appointment of an officer belonging to a State or Central Health Service/Public Undertaking or any organisation which the Government deem it fit, on deputation for such period or periods ordinarily not exceeding 2 years/or such period as the Government deem it fit.
