Section 12(1)(b) in The Haryana Medical Education Service Rules, 1988

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State of Haryana - Subsection

Section 12(1)(b) in The Haryana Medical Education Service Rules, 1988

(b)any period of work in equivalent or higher rank, prior to appointment to the Service may, in the case of an appointment by transfer, at the discretion of the appointing authority, be allowed to count towards the period of probation fixed under this rule; and

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State of Haryana - Subsection

Section 12(1)(b) in The Haryana Medical Education Service Rules, 1988