Section 10(3)(a) in Haryana Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991

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(a)if his work or conduct has, in its opinion been satisfactory;

(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or

(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or

(iii)declare that he has completed his Probation satisfactorily, if there is no permanent vacancy; or

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