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[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(6)(c) in Himachal Pradesh Waqf Rules, 2016

(c)he shall be on probation for a period of one year from the date of his appointment and he may be confirmed on the recommendation of the Board with three fourth majority or his probation period may be extended for another period of one year.