Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(13)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(13)(i) in The Rajasthan Police Service Rules, 1954

(i)The Committee shall also prepare a separate list containing names of persons who may be considered suitable to fill temporary vacancies which are likely to occur till the next meeting of the Committee on a temporary or officiating basis and the list so prepared shall be reviewed and revised every year and shall remain in force until it is so reviewed or revised.