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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1)(b) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(b)A person appointed to a post by promotion shall, from the date on which he joins his duties, be appointed in officiating capacity for a period of two years.