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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(1)The counting of past service of an employee on deputation from the Central Government or a State Government or Union Territories or Public Sector Undertakings or Autonomous bodies, as the case may be, shall on absorption, be governed by the instructions issued by the Central Government in this behalf.