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Union of India - Section

Section 22 in Rubber Rules, 1955

22. Filling up of temporary vacancies in sanctioned posts.

- Temporary vacancies in respect of sanctioned posts, which are not covered by Section 6A shall be filled up by the [Executive Director] [Substituted 'Chairman' by Notification No. G.S.R. 668 (E), dated 4.7.2016 (w.e.f. 1.8.1955).].