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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008

(2)The employees of the Institute except those on deputation or on foreign service, but including those who before exercising their option to be an employee of the institute were appointed on or after 1st January, 2004 under the Central Government, shall be governed by the scheme as may be formulated by the institute on the lines of those in the All India Institute of Medical Sciences, New Delhi and the Post-Graduate Institute of Medical Education and Research, Chandigarh and as per the instructions of the Central Government for employees appointed on or after the said 1st January, 2004 under the Central Government.