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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4)(g) in First Statutes of the National Institute of Design, Ahmedabad

(g)Subject to the provisions of the Act and the Statutes, all appointments to posts under the Institute shall ordinarily be made on probation for a period of one year after which period the appointee, if confirmed, shall continue to hold his office subject to the provisions of the Act, Statutes, till the end of the month in which he attains the age of Superannuation, i.e. sixty years, or earlier if he is found medically unfit or terminated on disciplinary grounds.