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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Indian Forest Service (Probation) Rules, 1968

(3)[ Every probationer referred to in sub-rule (3) of Rule 3 who has not attained the age of 52 years on such appointment and who has not already undergone any training before his appointment to the Service shall undergo such training in the Lal Bahadur Shastri National Academy of Administration, the Forest Research Institute and Colleges, the State Training Institutions and other established training institutions in the country and for such period as the Central Government may consider necessary.] [Inserted by Notification No. 160191/77-A1S (IV), dated 6th November, 1978.]