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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(i) in The Assam State Electricity Board Engineering Service Regulations, 1973

(i)that in the case of members appointed by direct recruitment, the order of merit determined by the Selection Committee shall not be disturbed so far as the seniority in the class of post to which direct appointment was made is concerned, if they join their appointment within 30 (thirty) days from the date of issue of the order of appointment. If a candidate is prevented from joining the appointment within this period by circumstances of a public nature and beyond his control, the period may be extended not exceeding three months under the order of the appointing authority;