Section 2(1)(h) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(h)"duty" includes -

(i)Service as a probationer,

(ii)Period during which an employee is on joining time or training authorised by the Authority,

(iii)Period spent on causal leave;

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