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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(1)(c) in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006

(c)any period spent on officiating appointment, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.