Section 4 in The Mumbai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2010
4. Manner of Appointment.
- All appointments to the posts to which these regulations apply shall be made in accordance with the provisions of these regulations Appointment may be made either by promotion or by absorption or deputation or direct recruitment. Deputation will be employees from the Major Port, Central Government, State Governments, autonomous bodies, Government Companies fulfilling the criteria of eligibility prescribed for the post. The normal period of deputation is three years, which is extendable to four years. In exceptional circumstances, this can be extended to five years.
