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

State of Chattisgarh - Subsection

Section 2(xxi) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(xxi)"Deputation" means the services of officers and employees of Subordinate Judicial or other Government Department taken on loan temporarily on the establishment of the High Court or, placing the services of officers and employees of the High Court establishment on loan to other Department temporarily;