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] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(2) in Assam Health Service Rules, 1995

(2)A member of the service placed on probation under sub-Rule (1) shall be confirmed against the permanent vacancy subject to the following conditions:
(a)He has completed the period of probation to the satisfaction of the Appointing Authority in accordance with sub- Rule (1).
(b)He has successfully undergone the training and passed the departmental examination, if any, prescribed by the Government under Rule 18.