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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(4) in The Assam Economic and Statistical Service Rules, 1973

(4)A member of the Service appointed against a temporary post/vacancy in a cadre shall be eligible to draw his usual increments in the time-scale under the provisions of the Assam Fundamental Rules subject to the condition that as and when placed on probation his increments shall be regulated by the provisions of sub-rule (1) of this rule.