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] [Entire Act]

State of Odisha - Section

Section 38 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003

38. Time limit for notification of vacancies.

(1)Vacancies, required to be notified the local Special Employment Exchange/Cell shall be notified atleast 30 days before the date on which applicants will be interviewed or tested where interviews or tests are held, or the date on which vacancies are intended to be filled up if no interviews or tests are held.
(2)Vacancies required to be notified to the Special Employment Exchange/Cell notified under Sub-rule (1) of Rule 36 shall be notified atleast four weeks before the date on which applicants will be interviewed or tested where interviews or tests are held, or the date on which vacancies are intended to be filled, if no interviews or tests are held.
(3)An employer shall furnish to the concerned Special Employment Exchange/Cell, the results of selection within 15 days from the date of selection.