Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(v) in The Manual of Departmental Orders

(v)When a temporary post is abolished, the services of the temporary man who, in the opinion of the Superintending or Executive Engineer is least qualified, whether by reason of short service or inferior qualifications or other causes, should be dispensed with.