Section 3(1)(viii) in The Rajasthan Civil Services (Service Matter Appellate Tribunal) Rules, 1976

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(viii)[ "Member" means a member of the Tribunal including Chairman.] [Substituted by Notification No. G.S.R. 54, dated 11.9.2002 (w.e.f. 26.6.1976).]

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