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[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(2) in DELHI HIGHER JUDICIAL SERVICE RULES, 1970

(2)All other candidates on appointment to permanent post shall be on probation for a period of two years.]EXPLANATION: - The period during which an officer holds a temporary post will be counted towards probation but he will be confirmed only when a permanent post is available.