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State of Rajasthan - Section

Section 22 in The Rajasthan Judicial Service Rules, 1955

22. Seniority.

- Subject to the other provisions of these rules seniority in the service shall be determined by the date of the order of substantive appointment to the Service:Provided that the seniority of candidates appointed to the Service shall, in the case of appointment of more persons than one to the Service by an order of the same date, follow the order in which they have been placed in the list prepared by the Commission under rule 19.[Deleted] [Omitted by Notification No. D 918/F 3(3) Apptts (C) 56 dated 26-4-1956.]