Section 89(6) in Rajasthan Panchayati Raj Act, 1994
(6)Appointment by direct recruitment [to the posts specified in clause (ii) of sub-Section (2)] [Inserted by Act No. 29 of 2015, dated 7.10.2015.] and to the posts encadred under sub-Section (3)] [Added by Act No. 8 of 2015, dated 1.4.2015.] [XXX] [Deleted by the Rajasthan Panchayati Raj, (Amendment) Act, 2010 published in Rajasthan Gazette Extraordinary, Part IV-A, dated 15.9.2010, p. 37(2).] Shall be made by a Panchayat Samiti or Zila Parishad, as the case may be, in accordance with the rules made in this behalf by the State Government form out of the persons selected for the posts in a grade or category in the district by the District Establishment Committee referred to in Sub-section (1) Section 90.[XXX.] [Deleted by the Rajasthan Panchayati Raj, (Amendment) Act, 2010 published in Rajasthan Gazette Extraordinary, Part IV-A, dated 15.9.2010, p.37(2)]
