Section 11 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
11. Period of Appointment.
- Normally contract appointment shall be merely for a year. T he department may take decision to extend the period of appointment as per the necessity and on assessing the suitability of the person appointed on contract. On expiry of the period of the Contract appointment, automatically contract appointment shall stand terminated.
