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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(g) in Uttarakhand Retirement Benefits Act, 2018

(g)'Substantive appointment' means such appointment on a post in any cadre of service which is not an appointment on contract, work charge, part time, daily wages, adhoc and on fixed salary and selection for which has been made in accordance with relevant service rules;