¹⁰[92A. Recruitment to category B and category C posts.—

The direct recruitment to category B and category C posts may be made by the Government through such agencies as may be prescribed by it.]

1. Subs. by Act 67 of 1993, s. 67, for “the committee concerned” (w.e.f. 1-10-1993)

2. Subs. by s. 67, ibid., for “appropriate authority” (w.e.f. 1-10-1993).

3. Subs. by s. 67, ibid., for “such authority” (w.e.f. 1-10-1993)

4. Subs. by Act 55 of 1974, s. 8, for sub-sections (5) and (6) (w.e.f. 1-10-1993).

5. Subs. by Act 67 of 1993, s. 67, for “The Committee” (w.e.f. 1-10-1993).

6. Omitted by s. 67, ibid. (w.e.f. 3-11-1971).

7. Ins. by Act 55 of 1974, s. 8 (w.e.f. 10-1-1975).

8. Subs. by Act 8 of 1987, s. 2, for clauses (i) and (ii) (w.e.f. 5-2-1987).

9. Subs. by Act 67 of 1993, s. 68, for sub-section (1) (w.e.f. 1-10-1993).

10. Ins by s. 69, ibid. (w.e.f. 1-10-1993).

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