Section 259(6) in Rajasthan Panchayati Raj Rules, 1996
(6)Recruitment of posts encadred in Panchayat Samiti and Zila Parishad Services as per Sub-Section (2) of Section 89 shall be made district wise through District Establishment Committee as per provisions of Secs. 80 and 90 of the Act.[xxx][Deleted by the Rajasthan Panchayati Raj (Second Amendment) Rules, 2010: Published in Rajasthan Gazette Extraordinary Part IV-C (I) Dated 19.10.2010 p. 105(2).][Provided that the list for selection to the post specified in clause (iii) of sub-section (2) of the section 89, shall be prepared by the Authorized Agency at the State Level:] [Added by Notification No. G.S.R. 95, dated 15.10.2015 (w.e.f. 30.12.1996).][Provided further that the vacancies on the post of Village Level worker and Clerk Grade-II, so determined shall be intimated to the Commissioner, Panchayati Raj, Rajasthan.] [Added by Notification No. G.S.R. 18, dated 8.6.2016 (w.e.f. 30.12.1996).]
