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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(l) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(l)"Substantive Appointment" means an appointment made under the provisions of these Rules to substantive vacancy after due selection by any of the methods of recruitment laid down under these Rules and includes an appointment on probation or as a probationer followed by confirmation on the completion of the probationary period;