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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(vi) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(vi)the persons adjudged suitable under proviso (iii) to Sub-rule (1) of Rule 6 shall rank enbloc junior to all the persons appointed regularly by direct recruitment up to the date of commencement of these Rules and their inter-se seniority shall be determined by the Committee according to the length of continuous service in an ad hoc or officiating capacity or on urgent temporary basis.