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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(h) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999

(h)[ "Member of the service" means a person appointed to a post in the service on the basis of regular selection under the provisions of these rules or the rules or order superseded by these rules.] [Substituted vide Notification dated 10.10.2002.]