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State of Rajasthan - Section

Section 17 in Rajasthan General Clauses Act, 1955

17. Power to appoint to include power to appoint ex officio.

— Where by any Rajasthan law, a power to appoint any person to fill any office or execute any function is conferred, then, unless it is otherwise expressly provided, any such appointment may be made either by name or by virtue of office.