Section 89(1) in Rajasthan Panchayati Raj Act, 1994
(1)There shall be constituted for the State Service designated as the Rajasthan Panchayat Samiti and Zila Parishad Service and hereafter in this Section referred to as the service and recruitment thereto shall be made district wise :[Provided that selection for the posts [specified in clauses (i), (iii) and (iv)] [Added by Act No. 29 of 2015, dated 7.10.2015.] of sub-Section (2) shall be made at the State level.] [Inserted by Section 48 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette, Extraordinary Part IV-A dated 3.5.2000 with immediate effect.][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)]
