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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(1)(c) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(c)any period of officiating appointment to the Service shall be reckoned as period spent on probation, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.