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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in Rajasthan High Court Staff Service Rules, 2002

(3)A person appointment under Sub-rule (1) shall not be regarded as a probationer holding the post nor such appointment shall confer upon him any right to claim appointment to such post on regular basis unless he is selected for the regular appointment under these Rules.