Section 4 in The Paradip Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2011
4. Manner of Appointment.
- All appointments to the posts to which these regulations apply shall be made in accordance with the provisions of these regulations. Appointment may be made either by promotion or by absorption or deputation or direct recruitment. Deputation will be of employees from the Major Port, Central Govt., State Govts., autonomous bodies, Govt. Companies fulfilling the criteria or eligibility prescribed for the post. The normal period of deputation is 3 years which is extendable to four years. In exceptional circumstances, this can be extended to five years.
