Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009

(2)An employee shall be temporary employee of the Society until he/she is confirmed in terms of DOPT O.M. No. 18011/1/86- Estt. (D) dated 28th March 1988 and as amended from time to time.