Section 3(1)(c) in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973

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State of Karnataka - Subsection

Section 3(1)(c) in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973

(c)when promoted to officiate in any post or office save as provided in section 9, be entitled to be considered for promotion to the next higher post or office unless he is declared to have satisfactorily completed his officiation in the first promoted post or office.

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State of Karnataka - Subsection

Section 3(1)(c) in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973