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State of Rajasthan - Section

Section 23 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963

23. [ [Deleted by Notification No. F. 8(Ga)() Rules/LSG/98/7002-7402, dated 9.2.2006-Rajasthan Gazette Extraordinary Part VI-A, dated 7.9.2006 (w.e.f. 24.10.1963).]

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(3)funs'kd] Lok;Rr 'kklu foHkkx ;k mldk ukekafdr vf/kdkjh cSBd esa mifLFkr ugha gksus ij cSBd dk dksje iw.kZ ugha ekuk tk;sxkA
(4)cSBd esa lHkh fu.kZ; cgqer ds vk/kkj ij fy; tk;saxsAcSBd esa ek= nks lnL; mifLFkr gks] esa loZlEefr ls fy; x;s fu.kZ; ls rhljs lnL; dks voxr djk;k tk;sxkA
(5)[inksUufr e.My dh cSBd ftyk eq[;ky; ij fLFkr uxjifj"[email protected] ds eq[;ky; ds vFkok v/;{k ds funsZ'kkuqlkj funs'kky;] LFkkuh; fudk; foHkkx] jktLFkku t;iqj ,oa mlds v/khuLFk {ks=h; dk;kZy;ksa ij dh tkosxhA]
(6)[ The promotion Board shall consider the adhoc promotions made by the Board prior to 5-12-1995 and decide each case on the basis of merit.] [Inserted by Dated 4-5-1999, Published in Rajasthan Rajpatra, Part 6(ka) Extraordinary dated 7-5-1999, Page 37]|}