Section 6B in The Rajasthan Subordinate Accounts Service Rules, 1963
6B. [ [Added by No. F. 3(6)DOP/A-II/81, 7-12-1989.]
Notwithstanding anything contained in the Rules the Appointing Authority may appoint physically handicapped person on post earmarked in accordance with the provisions of the Rajasthan Employment of Physically Handicapped Rules, 1976. Such appointment shall be treated as regular appointment.All handicapped persons appointed upto the period 31 -3-88 on the post earmarked and not within the purview of the Commission shall be made regular by Appointing Authority on their work being found satisfactory.]
