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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(2) in The Burdwan University Act, 1981.

(2)A Teacher or an officer or an employee appointed against a permanent vacancy shall be on probation ordinarily for a period of one year from the date of such appointment and such a period of probation may, at the discretion of the appropriate authority at the University, be extended for further period not exceeding one year.