Section 3(2)(iii) in The Indian Police Service (Pay) Rules, 2007

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(iii) in The Indian Police Service (Pay) Rules, 2007

(iii)The Central Government shall accord such concurrence within a period of thirty days from the date of receipt of such references and if the Central Government does not accord concurrence within a period of said thirty days, the concurrence on availability of vacancies shall be deemed to have been accorded. The position emanating as referred to in this clause shall be placed before the Screening Committee at the time it meets to consider promotion in these grades.

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Union of India - Subsection

Section 3(2)(iii) in The Indian Police Service (Pay) Rules, 2007