Section 10(1)(b) in The Haryana Home Guards and Defence Services (State Service Class II) Rules, 1975

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State of Haryana - Subsection

Section 10(1)(b) in The Haryana Home Guards and Defence Services (State Service Class II) Rules, 1975

(b)any period of service in equivalent or higher rank, prior to appointment to the service may, in the case of an appointment by transfer, at the discretion of the appointing authority be allowed to count towards the period of probation fixed under this rule; and

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State of Haryana - Subsection

Section 10(1)(b) in The Haryana Home Guards and Defence Services (State Service Class II) Rules, 1975