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 2] [Entire Act]

State of Haryana - Subsection

Section 2(f) in The Haryana Medical Education Service Rules, 1988

(f)"Direct recruitment" means an appointment made otherwise than by promotion from within the service or by transfer or deputation of an officer already in the service of the Government of India or any State Government or any Institution;