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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(15) in Rajasthan Fisheries State and Subordinate Service Rules, 2012

(15)Appointments shall be made by the Appointing Authority taking persons out of the lists finally approved under the Sub-rule (14) above in the order in which they have been placed' in the lists, till such lists are exhausted or reviewed and revised or remained in force, as the case may be.