Section 6(1)(b) in The Tripura Courts Stenographers' Service Rules, 1983

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State of Tripura - Subsection

Section 6(1)(b) in The Tripura Courts Stenographers' Service Rules, 1983

(b)persons who are qualified Stenographers and who, on the appointed day, held any of the posts of Stenographers mentioned in Clause (a) above in a permanent or temporary capacity, whenever they may be employed on that date and such persons holding the posts of Stenographers who may be on deputation in public interest to the posts of Stenographers. Personal Assistant or other similar posts, in whose case it is certified that but for deputation they would have continued to hold the posts of Personal Assistant or Stenographer, as the case may be, in the First Schedule.

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State of Tripura - Subsection

Section 6(1)(b) in The Tripura Courts Stenographers' Service Rules, 1983