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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3) in Rajasthan Jails Subordinate Service Rules, 1998

(3)[ Notwithstanding anything contained in these rules the post/posts of Warders vacant on 1.4.2006 may be filled in by one time direct recruitment from the work charged employees of the Various department having prescribed educational qualification and physical standards, in accordance with the procedure prescribed in Part IV of these rules.] [Added by Notification No. G.S.R. 77, dated 8.2.2007 (w.e.f. 15.5.1998).]