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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Water Prevention and Control of Pollution Rules, 1977

(2)[. The other terms and conditions of his service, including allowances payable to him, shall be such as may be specified by the Government from time to time, and in the absence of being so specified, such terms and conditions shall be, as far as may be the same, as are applicable to an officer getting the corresponding pay scale of Government :Provided that in case a person is appointed through direct recruitment to the said post, the conditions of maximum age limit applicable for initial recruitment in the State Government Service and knowledge of Punjabi upto Matriculation standard shall not be applicable.] [Substituted vide Punjab Government Notification No. 8/25/89- STE(5)/2476, dated 27th November, 1998.]