Section 17 in The Paradip Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2011
17. Cancellation of Appointment Order.
- If a candidate selected for the post earmarked for direct recruits fails to join duty within the date mentioned in the offer of appointment and where no such date is mentioned, within 30 days of the date of issue of the offer of appointment or within such extended period as the Appointing Authority may agree, the offer of appointment shall be deemed to have been cancelled.
