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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(xiii) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(xiii)In cases, where all applications of leave can not, in the interest of service, be granted the authority should in deciding which application be granted should take into consideration the following points :-