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 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1) in Chhattisgarh Panchayat Samvida Shala Shikshak (Appointment and Conditions of Service) Rules, 2004

(1)Appointing authority shall evaluate the work of persons appointed under Rule 8 and Rule 9 and reappointed under sub-rule (2) of Rule 10, and if in the opinion of the appointing authority the work of the person so appointed is good, then that person may be appointed for another period of one year by the appointing authority.