Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Union of India - Subsection Section 14(1) in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008 (1)Adhoc Appointment, where unavoidable, should be made only strictly subject to fulfilling the qualifications, experience provided in the RRs.
