Section 16(2)(a) in Punjab School Education Board (Employees Service) Regulation, 1988

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

(a)if his work and conduct have in its opinion been satisfactory -

(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy, or

(ii)confirm such person from the date of his appointment, if appointed against a permanent vacancy, or

(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy.

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