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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(a) in Rajasthan Police Subordinate Service Rules, 1989

(a)"Appointing Authority" means:-
(i)For the posts of Inspectors/Company Commanders-The Director General-cum-Inspector General of Police.
(ii)For the posts of Sub-Inspectors/Platoon Commanders, Supervisors and Sub-Inspectors of Police Tele-Communications-The Dy. I.G. of Police (Hqrs.) or an officer of the equivalent rank.
(iii)For the posts of Assistant Sub-Inspectors/Head Constables & Constables in Rule 4, Section I, II & IV-The Supdt. of Police/Commandant or an officer of the equivalent rank.
(iv)For the posts of Assistant Sub-Inspectors in Rule 4, Section III-The Director, Police Tele-Communications.
(v)For the posts of Constables & Head Constables, other than those belonging to General Duties Branch, in Rule 4, Section III- S.P. Police Tele-Communications.
(vi)For the posts of Constables & Head Constables in General Duties Branch of Police Tele-Communications and Mechanical Transport Branch in the District-The Supdt. of Police District concerned: