Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(15) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

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