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140. Exclusions from application of this Chapter.- (1) The provisions of section 139 shall not apply in relation to vacancies,- (a) in any employment in agriculture (including horticulture) in any establishment in private sector other than employment in plantation; or (b) in any employment in domestic service; or (c) in any employment connected with the staff of Parliament or any State Legislature; or (d) in any employment the total duration of which is less than ninety days; or (e) in any class or category of establishments as may be notified by the Central Government; or (f) in any establishment (other than Government establishment) with less than twenty or such number of employees as may be notified by the Central Government; and (g) in any other employment as may be notified by the Central Government. (2) Unless the Central Government, by notification direct, the provisions of this Chapter shall not apply in relation to- (a) vacancies which are proposed to be filled through promotion or by absorption of surplus staff of any branch or department of the same establishment or through independent recruitment agencies such as Union Public Service Commission, Staff Selection Commission or a State Public Service Commission or any other agencies as may be notified by the Central Government; or (b) vacancies in an employment which carries a monthly remuneration of less than an amount notified by the appropriate Government.    |
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