Section 11(3)(a) in Haryana State Agricultural Marketing Board Service Rules, 1974

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

(a)if his work and conduct has, in its opinion, been satisfactory -

(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy, or

(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or

(iii)declare that he has completed his probation period satisfactory, if there is no permanent vacancy; or

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