Section 19(3)(a) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

(a)if his work or conduct has, in the opinion been satisfactory -

(i)confirm such person from the date of his appointment if appointed against a permanent vacancy; or

(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or

(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy; or

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