Section 29 in The Mumbai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2010
29. Compassionate Appointments.
- Notwithstanding anything contained in these regulations, the Chairman may dispense with the normal procedure of recruitment prescribed in these regulations and appoint to a Class-III or Class-IV post the legitimate son or daughter or the surviving spouse of an employee of the Board who dies while in service, if the person to be so appointed possesses the prescribed qualifications and experience and is otherwise found suitable subject to the orders/guidelines issued from time to time by the Central Government in this regard.
