Section 14(1)(a) in The Punjab Motor Transport Workers Rules, 1963

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

(a)in the case of direct appointment -

(i)is not less than 25 years;

(ii)possesses a degree of a recognised university and a degree or diploma in Social Science of a recognised institution; and

(iii)has worked as a Labour or Welfare Officer in any industrial establishment or Government Department for a minimum period of two years;

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