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State of Punjab - Section

Section 21 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

21.

The service of an officer or other employee drawn on deputation from the Central Government/State Government or Government Co-operative Institution or any other Corporation/Board/Autonomous body, shall be terminated by reverting him to his parent service by the Managing Director, subject, in case of an officer, with the prior approval of the Board.