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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(d) in The Chhattisgarh Public Services (Promotion) Rules, 2003

(d)'Cadre' means strength of service or part of the service consisting of both temporary and permanent posts and does not include employees engaged as a casual labour, work charged, contingency paid and daily wager. Group of posts for which a combined gradation list is separately required to be prepared as per recruitment rules will constitute a part cadre for this service;