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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(2)(e) in The Assam Economic and Statistical (Junior) Service Rules, 1980

(e)if for any reason to be recorded in writing the post against which a probationer is appointed/promoted/appointed on selection is abolished during and after the probation, in such cases the services of persons who had joined last will be terminated first.