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 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(i) in The Chennai Corporation Engineering Service Rules, 1969

(i)Fifty per cent of the substantive vacancies which arose after the declaration of the National Emergency and which may arise hereafter during the continuance of the emergency in the category of Assistant Executive Engineers shall be reserved to be filled in by those deputed for military duty and non-service persons who have rendered military service in connection with the National Emergency and are recruited as Assistant Executive Engineers on discharge from the Armed Forces in the following order of priority, namely:-