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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(1)These Regulations shall apply to :-
(a)every whole-time officer or employee of the Corporation; and
(b)every officer or employee employed temporarily and every advisor or agent or any other person recruited on special contract, subject to the terms of such contract.
Provided that nothing in these Regulations shall apply to the Managing Director, unless the application to him of all or any of these Regulations has been approved by the State Government/Governor of Punjab.