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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(iv) in The Rajasthan Civil Services (Departmental Examinations) Rules, 1959

(iv)Those who were appointed temporarily after due selection by the Appointing Authority, and not those who were appointed by the Appointing Authority on a temporary ad hoc basis.