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[Cites 0, Cited by 0] [Section 105] [Entire Act]

NCT Delhi - Subsection

Section 105(2) in The Delhi School Education Rules, 1973

(2)If the work and conduct of an employee during the period of probation is found to be satisfactory, he shall be on the expiry of the period of probation or the extended period of probation as the case may be, confirmed with effect from the date of expiry of the said period.