Section 3 in Arunachal Pradesh Health Services Rules, 1990
3. Constitution of Arunachal Pradesh Health Service.
- There shall be constitute as service to be a known as the 'Arunachal pradesh Health Service' consisting of persons appointed to the service under Rule 8 and Rule 9.Explanation. - The term 'appointed' in these rules shall be constituted to include appointment made in the officiating capacity or on ad hoc basis.
