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Union of India - Section

Section 5 in Indian Enterprise Development Service Rules, 2019

5. Member of service.

(1)The following persons shall be the members of the Service, namely:-
(a)persons appointed to duty posts under rule 6; and
(b)persons appointed to duty posts under sub-rule (4) of rule 4 and rule 7.
(2)A person appointed under clause (a) of sub-rule (1) shall on such appointment be deemed to be the member of the Service in the corresponding Grade, applicable to him as specified in the First Schedule.
(3)A person appointed under clause (b) of sub-rule (1) shall be a member of the Service in the corresponding Grade applicable to him as specified in the First Schedule from the date of such appointment.