Section 9(3)(a) in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

(a)if his work and conduct have 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

Legal Document View