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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(1)(ii) in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018

(ii)Second, the approved probationers in order of juniority. The order of discharge may be departed from in cases where such order would involve excessive expenditure on travelling allowance or exceptional administrative inconvenience.