Section 10(3)(a) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998

[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

(a)if his work and conduct has, in its opinion, been satisfactory, -

(i)confirm such person from the date of his appointment if appointed against a permanent vacancy; or

(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or

(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy; or

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