Section 12(3)(a) in The Haryana Medical Education Service Rules, 1988

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(a)if his work or conduct has, in its opinion, been satisfactory -

(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or

(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or

(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy; or

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