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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(f) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(f)"Direct Appointment" means an appointment made otherwise than by promotion or by transfer. "By Transfer" means that the person(s) not available by direct appointment or by promotion shall be taken on by transfer from the employment of the State Government or any other Corporation/Board/Autonomous body who fulfill the qualifications etc. prescribed for the post.