Section 8(3)(a) in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

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

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

(ii)confirm such person from the date from which a regular vacancy occur if appointed against a temporary vacancy; or

(iii)declare that he has completed his period of probation satisfactorily if there is no regular vacancy; or

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