Section 14(5)(b) in Code on Social Security, 2020

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Union of India - Subsection

Section 14(5)(b) in Code on Social Security, 2020

(b)if the person to be appointed is, at the time of his appointment,-

(i)a member of the Indian Administrative Service, or

(ii)in the service of the Central Government or the Central Board in a Group 'A' or Group 'B' post.