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

State of Uttarakhand - Subsection

Section 3(i) in Irrigation Department, Uttaranchal Service of Ministerial Cadre (Group 'C') Rules, 2003

(i)"Substantive appointment" means an appointment, not being an ad hoc appointment on a post, in the cadre of the Service, made after selection in accordance with the rules and if there were no rules in accordance with the procedure prescribed for the time being by executive instructions issued by the Government,