Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(n) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992 (n)"Temporary employee" in relation to any grade or post means, an employee holding a temporary or officiating appointment in that grade or post.
