Section 9(3)(a) in The Punjab Market Committees (Class III) Service Rules, 1989

[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

(a)if his work and conduct has, in its opinion been satisfactory, -

(i)confirm such person from the date of his appointment if appointed against a permanent vacancy ; or

(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy ; or

(iii)declare that he has completed his probation satisfactorily if there is no permanent vacancy ; or

Legal Document View