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State of Punjab - Section

Section 34 in Punjab State Veterinary Council Rules, 1997

34. Mode of appointment. [(Section 42(2) and Section 65(2)(f)].

(1)Appointments to the Service shall be made in the manner specified in Appendix II to these rules.
(2)No person shall be appointed to the Service unless he possesses the qualifications specified in Appendix II to these rules.
(3)All appointments to the Service by promotion shall be made by selection based on seniority-cum-merit and no person shall be entitled to claim promotion on the basis of seniority alone.