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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Indian Police Service (Pay) Rules, 2007

(h)"Officiation" means an officer performed the duties of a post on which another member of the Service holds a lieu and it includes an officer appointed by the Government in officiating capacity in a vacant post in which no other member of the Service holds the lien;