Section 12(3)(a) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

(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;

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