Section 22(3)(a) in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

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

(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 satisfactory if there is no permanent vacancy; or

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