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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(i) in The Uttarakhand Co-operative Service Rules, 2016

(i)"Substantive appointment" means, an appointment not being an ad hoc appointment on a post in the cadre of the service made after selection in accordance with the rules and if there were no rules in accordance with the procedure prescribed for the time being by executing instruction issued by the Government; and