Section 15(5)(b) in Assam Judicial Service Rules, 2003

[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(5)(b) in Assam Judicial Service Rules, 2003

(b)When a probationer or promotee is declared to have satisfactorily completed his probation or officiation, as the case may be, he shall draw, as from the date such order takes effect, the pay he would have drawn had he been allowed the increments for the whole of his service from the date of his appointment on probation or officiation as the case may be.

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State of Assam - Subsection

Section 15(5)(b) in Assam Judicial Service Rules, 2003