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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(i) in The Rajasthan Co-Operative Service Rules, 1954

(i)that if none of the members of the Service are considered by the Government to be suitable for appointment to the post of Deputy Registrar, an Officer of the Rajasthan Administrative Service may be appointed Deputy Registrar.