Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(3) in The Assam Economic and Statistical Service Rules, 1973

(3)Where a cadre consists of both permanent and temporary posts, appointment on probation against permanent vacancies in that cadre shall be according to the order of seniority as determined under Rule 17.