Section 9(3)(a) in Punjab Home Guards and Civil Defence (Class II) Service Rules, 1988

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [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 ;

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

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