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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(b) in Rajasthan (Regulation of Appointments to Public Services and Rationalisation of Staff) Act, 1999

(b)"Director" means.-
(i)in relation to a University established by law for the time being in force: or
(ii)in relation to a society or other association of individuals or bodies, registered, formed, constituted or established, as the case may be, under any law for the time being in force: or
(iii)in relation to any other institution, the person who, by whatever name designated, is empowered or entrusted with the powers to make appointments under the concerning law for the time being in force or otherwise, as the case may be.