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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2)(ii) in West Bengal Municipal (Employees' Service) Rules, 2010

(ii)Resignation does not disqualify a person for fresh appointment and if he is given any on account of resignation, the appointment, given subsequently shall always be treated as fresh appointment without any consideration whatsoever with his previous appointment.