Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of Rajasthan - Subsection

Section 283(2) in Rajasthan Panchayati Raj Rules, 1996

(2)Surplus personnel who can be absorbed within the district will be appointed by the Committee in accordance with the number of vacancies then existing in the service or similar posts or on posts declared by the Government to be equivalent to the posts in the service brought under reduction.