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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Kerala - Subsection

Section 61(7) in Mahatma Gandhi University Act 1985

(7). Where the post held by the probationer is substantively vacant and before the expiry of one month from the prescribed period of probation he is not confirmed under subsection (5) or is not discharged or reverted under sub-section (6), he shall be deemed to have been confirmed in that post.