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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(a) in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004

(a)Age limit for Contract appointment by Direct recruitment shall be the same as prescribed in Departmental Recruitment Rules for the same related posts or services, but orders instructions issued relating to relaxations in age limit by the General Administrative Department from time to time shall be apply for contract appointment.