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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(1)(b) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

(b)any period of officiating appointment shall be reckoned as period spent on probation but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.