Section 10(3)(a) in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006

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(a)if the work or conduct has, 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 on which a permanent vacancy occurs, if appointed against a temporary vacancy; or

(iii)declare that the person has completed his probation satisfactorily if there is no permanent vacancy;

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