Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 5 in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

5. Constitution of the Service.

- The Service shall consist of -
(a)All persons holding substantively the post/posts specified in Schedules I and II on the date of commencement of these Rules;
(b)All persons recruited to the post/posts included in the Service before the commencement of these Rules; and
(c)All persons recruited to the Service in accordance with the provisions of these Rules and in accordance with the Rajasthan Panchayat Service Rules, 1955. The Rajasthan Panchayat Subordinate Service Rules, 1973, and The Rajasthan Subordinate Services (Recruitment & other Service Conditions) Rules, 1960, except urgent temporary appointment under Rule 31.