Section 26(1) in Chhattisgarh Right of Youth to Skill Development Act, 2013
(1)Unless otherwise specified by notification by the State Government, the provisions of the Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2012 shall apply, mutatis mutandis, to contractual employment under the State Authority or the District Authority, as the case may be.
