Section 21(3)(a) in Haryana Nurses Registration Council Staff Regulations, 2000

[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

(a)if his work or conduct has, in the opinion been satisfactory, -

(i)confirm such person from the date of his appointment, if appointed against permanent vacancy; or

(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against temporary vacancy; or

(iii)declare that he has completed his probation satisfactory, if there is no permanent vacancy; or

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