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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1) in The Rajasthan Municipalities (Class IV Service) Rules, 1964

(1)Persons appointed to the service may be transferred from one Board to other in the same grade and category as and when considered necessary. Seniority, promotion of such a transferred employee would be maintained in his parent municipality in which he was so appointed.