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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(4)(ii) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(ii)Persons who hold lien on another cadre shall be eligible to be confirmed under this rule and they will be eligible to exercise and option whether they do not elect to be confirmed on expiry of two years of their temporary appointments under this rule. In the absence of any option to the contrary they shall be deemed to have exercised option in favour of confirmation under this rule and their lien on the previous post shall cease.