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State of Rajasthan - Section

Section 58 in The Rajasthan Municipalities Accounts Rules, 1963

58. Service Books.

- Service books shall be maintained in the form prescribed in Rajasthan Civil Service Rules for the employees charged to establishment. Full details of the service, pay, leave, periods of suspension from employment or other interruption in service and reference to any records, especially to any good or bad services shall as occasion arises be entered in the service book under the signature of the Executive Officer or Chairman. As regards the entries in the service book of the members of the Rajasthan Municipal Service, they shall be made as per Rajasthan Municipal Service Rules.