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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(2) in Arunachal Pradesh Health Services Rules, 1990

(2)On completion of the period of probation or any extension thereof, officers shall, if considered fit for regular appointment, be retained in their respective appointments on regular basis and be confirmed in due course against the available substantive vacancies, as the case may be.