Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act] State of Haryana - Subsection Section 12(1)(a) in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982 (a)Any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation; and