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[Cites 0, Cited by 0] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(iv) in Delhi Wakf Board Regulations, 1963

(iv)Annual or periodical increments in pay scales shall not be allowed as a matter of course, and normally an employee against whom there has been an adverse report during a year shall not be allowed his increments until he earns a good report.