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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(iii) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967

(iii)Those who have put in less than 5 years service on their present posts but possess the minimum qualification for the posts as prescribed in Schedule III with which their existing posts are equated under Rule 7 will be absorbed against such posts.