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Union of India - Section

Section 26 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

26. Cancellation of appointment order.

- If a candidate selected for the post earmarked for direct recruits fails to join duty within the date or period stipulated in the appointment order or within such extended period as the chairman may fix, the appointment order shall be deemed to have been cancelled.