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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(3) in The Tripura Courts Stenographers' Service Rules, 1983

(3)Initial appointment of persons to the various Grades of the Service shall be made in the order in which their names are arranged in the recommendations of the Departmental Promotion Committee and finally approved by the Gauhati High Court.Note. - In this rule departmental candidates means the Stenographers working in the District and Sessions Judge's establishments.