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State of Rajasthan - Section

Section 335 in Rajasthan Panchayati Raj Rules, 1996

335. Terms and conditions for appointment of Additional Chief Executive Officer.

(1)The State Government may appoint an officer of the appropriate Service to be appointed as Additional Chief Executive Officer in Zila Parishad to assist the Chief Executive Officer in due discharge of his duties under the Act.
(2)Such officer shall be on deputation and shall draw pay and allowances as admissible to him in his parent department.
(3)He shall be junior to the Chief Executive Officer in rank/seniority.