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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(i) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

(i)Subject to the provisions of the Act and the Statutes, all appointments to posts under the Institute shall be made on probation for a period of one year and after completion of the probation period, the employee shall continue to hold his post till the end of the month in which he attains the prescribed maximum age: