Section 4 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

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State of Rajasthan - Section

Section 4 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

4. [ Status of Employees. [Substituted by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/19377, dated 6-12-2006, Published in Rajasthan Gazette, Extraordinary, Part VII, dated 20-12-2006, page 137(1), w.e.f. 25-11-2006.]

- The employees in the Corporation shall be classified as follows:-

Permanent-	Employees confirmed against posts which have been createdpermanently and against which the employees are entitled to holdlien.
Temporary-	Employees selected and appointed against posts which are notpermanent but for which a specific period has been laid down.
Probationer-Trainee-	Probationer-Trainee means a person appointed through directrecruitment against a clear vacancy in the cadre of service andplaced under training on fixed remuneration for a period of twoyears or extended period, if any.

The Status of an employee as permanent, temporary, probationer-Trainee shall be determined by his order of appointment, promotion or confirmation and shall remain unchanged by the nature of post actually held by him from time to time.]Section III

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State of Rajasthan - Section

Section 4 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

4. [ Status of Employees. [Substituted by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/ 2001/19377, dated 6-12-2006, Published in Rajasthan Gazette, Extraordinary, Part VII, dated 20-12-2006, page 137(1), w.e.f. 25-11-2006.]