Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 7 in Haryana Nurses Registration Council Staff Regulations, 2000

7. Appointing authority. [Section 10]

- All appointment to the posts in the Service shall be made by the Council and every person so appointed shall, subject to the regulations, be removable from Service at the pleasure of the Council and shall be deemed to be a public Servant within the meaning of Section 21 of the Indian Penal Code.