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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011

(2)An offer shall be valid for a period of four weeks within which the candidate must join service, after which the offer shall automatically lapse: Provided that in exceptional cases, the Appointing Authority may extend the joining period of four weeks by a further period of four weeks.