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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(iii) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(iii)the persons who were appointed to the post of Junior Engineer (Civil) on an adhoc/urgent temporary basis before 1.1.1986 by the Collectors of the District concerned against the post created by the Rural Development and Panchayati Raj Department and who have been continuously holding such post on the date of commencement of these Rules shall be screened by a committee referred to in Rule 27 for adjuding their suitability on the post of Junior Engineer (Civil) (Diploma Holders) if they possess Diploma in Civil/Electrical/Mechanical Engineering (3 Years' course).