Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010

(2)In the case of persons who were members of the Service as on [25th day of October, 2010] [Substituted '1st day of November, 1966' by Haryana Act No. 3 of 2019, dated 17.1.2019.], it shall be assumed that the member promoted as Executive Engineer from Group B Service is in accordance with the provisions of clause (a) of sub-section (1) and future promotion shall be based upon this assumption.