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 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(4) in Rajasthan Muslim Wakf Regulations, 1964

(4)Annual or periodical increments in pay scales shall not be allowed as a matter of course, and normally an employee against, whom there has been an adverse report during a year shall not be allowed his increment until he earns a good report.