Section 2(12)(b) in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995

[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(12)(b) in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995

(b)in the case of an appointment by transfer an officer who is on probation or who, having successfully completed his probation, awaits appointment to a cadre post, provided such officer does not have a lien on a substantive post in any Government Department.

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State of Haryana - Subsection

Section 2(12)(b) in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995