Section 12 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
12. Appointment in the Corporation's service.
(1)No person who has been dismissed or has otherwise ceased to be in the service of the Corporation may be reemployed without the specific approval of the Board.(2)Except as otherwise provided by the Board at the time of his re-employment, these Regulations shall apply to a person is reemployed in the Corporation's service as if he has entered the service for the first time on the date of his re-employment.
