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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Ministry of Civil Aviation, Airports Economic Regulatory Authority Employees (Number of Posts and Conditions of Service) Rules, 2011

(5)The appointment shall be made for a period not exceeding three years for all posts but the said period may be extended for successive term of one year each subject to a maximum of two years at the discretion of the Authority.