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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(1) in The Tripura Courts Stenographers' Service Rules, 1983

(1)Notwithstanding anything contained in Rule 9 and 10, any person eligible to be considered for promotion to the Higher Selection Grade under sub-rule (2) of Rule 9 or to Selection Grade under sub-rule (3) of that rule or to Senior Grade under sub-rule (1) of Rule 10 may be appointed to a temporary vacancy not exceeding 6 (six) months in the Higher Selection Grade, Selection Grade and Senior Grade, as the case may be.