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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(2)The strength of the post in the Service shall be such as may be determined by the Government, from time to time :Provided that the Government may -
(a)create any post, permanent or temporary, from time to time, as may be found necessary and may abolish any such posts in the like manner without thereby entitling any person to any compensation, and
(b)leave unfilled or hold in abeyance or abolish any post, permanent or temporary, from time to time, without thereby entitling any person to any compensation.