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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(5)(a) in Assam Judicial Service Rules, 2003

(a)A probationer or promotee may draw the increments that fall due during the period of probation or officiation. He shall not however, draw any increment after the expiry of the period of probation or officiation unless and until he is declared to have satisfactorily completed his probation or officiation, as the case may be.