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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(2) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

(2)An employee who has been appointed to officiate in a higher grade or appointment is subject to his undergoing probation for any specified period or otherwise, shall be liable to be reverted without notice at any time, when he is so officiating or undergoing probation.