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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1) in The Rajasthan Municipal Service Rules, 1963

(1)No officer holding any post encadered in the service who;-
(a)has attained the age of 55 years on 31-3-1960;
(b)is employed on contract, or
(c)is a retired officer re-employed for a specific period otherwise, shall be eligible for first appointment by way of integration under these Rules.