Section 4(1)(b) in The Punjab Ad Hoc, Contractual, Daily Wage, Temporary, Work Charged and Outsourced Employees Welfare Act, 2016

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(b)possess requisite educational qualification and experience as specified for the post under the service rules at the time of initial appointment;

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