Section 17(e) in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
(e)The Appointing Authority, in its discretion, may maintain a panel of names of suitable candidates who may be offered employment against future vacancies in the concerned post and any such panel of names, if prepared and maintained, shall remain valid for a period not exceeding twelve months from the date of its approval.
