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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971

(2)An employee who has been appointed to officiate in a higher grade or appointment or whose confirmation in a higher grade of appointment is subject to his undergoing probation for any specified period or otherwise, shall be liable to be reverted without notice at any time, when he is so officiating or undergoing probation.