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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(2) in Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989

(2)On completion of the period of probation or any extension thereof, officers shall, if considered fir for permanent appointment, be retained in their appointments on regular basis and be confirmed in due course against the available substantive vacancies, as the case may be.